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State of Andhra Pradesh - Section

Section 167 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

167. Inspection of maps survey records and village accounts and granting copies thereof.

- Subjects to such rules and after taking such fees as the Government may prescribe by notification, settlement records, all maps and village accounts shall be open to the inspection of the public and copies and extracts thereof may be given.