Section 6(3)(iv) in Andhra Pradesh Land Encroachment Rules, 1976

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State of Andhra Pradesh - Subsection

Section 6(3)(iv) in Andhra Pradesh Land Encroachment Rules, 1976

(iv)As soon as may be after an application is received and in any case not later than thirty days from the date of the receipt, the Revenue Inspector shall inspect the crop in all the fields specified in the application and submit his report to the Tahsildar or the Deputy Tahsildar as the case may be who shall inspect a fair percentage of the affected fields, being not less than 10 percent of such fields in each village. As far as possible the Revenue Divisional Officer shall also inspect some fields in each village by adopting random sampling method. The Tahsildar may wherever possible arrange for conducting crop-cutting experiments for the purpose of ascertaining the yield and shall do so in all villages where the area in respect of which applications made for granting remission, exceeds 50 acres.

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State of Andhra Pradesh - Subsection

Section 6(3)(iv) in Andhra Pradesh Land Encroachment Rules, 1976