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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2)(a) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(a)the rates of assessment set out in the resettlement notification in force on the date of the passing of this Act, in the district in which the estate is situated, or