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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(a) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

(a)'Appellate Tribunal' means the Appellate Tribunal constituted under Section 20; and where no such Appellate Tribunal is in existence the District Collector concerned;