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State of Andhra Pradesh - Section

Section 78 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

78. Amendment of the bye-laws by the registration:.

- The Registrar may, at any time on an application made by a majority of the members of a Co-operative Farm, or on his own motion after giving notice to the farm in such manner as may be prescribed, amend the bye-laws.