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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(2)Every notification issued under this section shall be laid before each House of the State Legislature and the provisions of sub-section (2) of section 47 shall apply in respect of such notification as it applies in respect of a rule made under this Act.