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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(2)The rules issued by the High Court, from time to time for filling applications for revisions before it shall apply mutatis mutandis to an application for revision under the Act.