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State of Andhra Pradesh - Section

Section 20 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue

20. Receipts by whom to be signed: - Under Section 56, the receipts to be given to all persons paying revenue are to be signed by the Collector or other officer empowered by him in that behalf. The receipts should be in Form No: 12 and 12A in Appendix II.