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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(6) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(6)The particulars of all lands so surrendered or deemed to have been surrendered and taken possession of land vesting in the Government free from all encumbrances, shall be entered in a register by the Tahsildar concerned setting apart separate pages for each revenue village.