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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(9) in Andhra Pradesh Land Licensed Cultivators Rules, 2012

(9)On the basis of the entries in the register maintained in Form-11 and in all cases where eligibility for issuing Card is established, the Revenue Officer shall issue Loan Eligibility Cards under Section 3 of the Act in Form-III, in the Grama Sabha duly obtaining acknowledgement in Form-II.