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[Cites 0, Cited by 0] [Section 268(2)] [Section 268] [Entire Act]

State of Andhra Pradesh - Subsection

Section 268(2)(xviii) in Andhra Pradesh Panchayat Raj Act, 1994

(xviii)for the determination of any claim to trees growing on public roads or other property vesting in or belonging to Gram Panchayats or on porambokes or on lands, the use of which is regulated by them under Section 102, and for the presumptions to be drawn in regards to the ownership of such trees;