Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 14 in Laoni Rules, 1950 14. Any variation in the assessment rates as fixed by the Land Records Officer in the akarbands shall take effect only from the year following the year of such correction in the akarband and shall have no retrospective effect.
