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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(2)The amount payable for the structures of permanent nature shall be equivalent to the depreciated value of the structure as on the specified date and for this purpose the Tribunal may require the Executive Engineer, Roads and Buildings Division, in the district to furnish an estimate of the depreciated value of such structure.