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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(4) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

(4)No Court shall take cognizance of an offence punishable under this Act except with the previous sanction of the District Collector, which sanction shall be accorded subject to such rules as may be prescribed.