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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(2)where any instrument is so executed, the registering officer to whom such instrument is presented for registration may, if he thinks fit, refer to such officer as is referred to in sub-section (1), for information in regard thereto, and on being satisfied of the execution thereof, shall register the instrument.