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State of Andhra Pradesh - Section

Section 64 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

64. Assessment and recovery of cost:.

- Subject to any general or special order of the Government in this behalf, the cost of carrying out the scheme of consolidation shall be assessed in the prescribed manner and be recoverable from the landholders and tenants whose lands are affected thereby, in such proportion as may be fixed by the Consolidation Officer.