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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(4) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(4)All decisions of the Revenue Divisional Officer the District Collector, Tribunal and the Appellate Tribunal shall be in writing and shall set forth the reasons for the same.