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[Cites 0, Cited by 0] [Section 10(7)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(7)(a) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(a)In any case where the Revenue Divisional Officer has found that the land to be re-transferred has been allotted or transferred to any person he shall resume possession of the land from the transferee or allottee for being re-transferred to the person who surrendered such land and take action in accordance with the provisions of sub-rule (6) :