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State of Andhra Pradesh - Section

Section 71 in Andhra Pradesh Forest Act, 1967

71. Land required under this Act to be deemed to be deemed to be needed for public purpose under the Land Acquisition Act, 1894.

- Whenever it appears to the Government that any land is required for any of the purposes of this Act, such land shall be deemed to be needed for a public purpose within the meaning of the Land Acquisition Act, 1894.