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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(6) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(6)The Government may establish an Area Land Commission for a District or a part of the District and shall, in consultation with the [xxx] [The word 'Hyderabad' was omitted by APAO 1957.] Land Commission established under sub-section (1), determine by a notification in the [Official Gazette] [Substituted for the word 'Jarida' by APAO 1957.] the composition, functions and powers of the Area Land Commission:Provided that when the Area Land Commission is empowered to decide any matter involving individual rights an appeal in the prescribed manner against such decisions shall lie to the [xxx] [The word 'Hyderabad' was omitted by APAO 1957.] Land Commission established under sub-section (1).