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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(1) in Rules For Remission Suspension of Land Revenue in Andhra Area

(1)Any suspension of the collection of revenue must relate to a definite kist and must be sanctioned by the Board of Revenue ordinarily for a specified period which cannot, without sanction of Government, extend beyond the current fasli.