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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(6)(c) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

(c)an application shall be deemed to relate to land if the decree or other matter with respect to which the application is made, relates to land;