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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(5) in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998

(5)[ the rectification of anomalies shall be implemented on a date to be fixed by the Commissioner and Inspector General of Registration and Stamps.][Added by G.O.Ms. No. 643, Rev. (Regn. I), Dated 1.7.2009.]