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[Cites 0, Cited by 0] [Section 39(7)] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(7)(iii) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(iii)the variation in the tenure of such estate or of any estate estates as so re-notified; it shall be lawful for the Director to determine, in accordance with such of the foregoing provisions as may be applicable to the estate or estates as so re-notified.