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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(4) in Andhra Pradesh Land Licensed Cultivators Rules, 2012

(4)The Revenue Officer specified shall arrange for receipt of the declaration forms submitted in response to the notice referred in sub-rule (1) and shall also arrange for acknowledging the statement of claim on the duplicate and shall proceed to hold an open enquiry in a Grama Sabha in the village, on the dates intimated in the notice.