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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(2) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997

(2)All orders made under sub-section (1) shall as soon as may be, after they are made, be placed on the table of the Legislative Assembly of the State and shall be subject to such modifications by way of amendments or repeal as the Legislative Assembly may make either in the same session or in the next session.