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

State of Andhra Pradesh - Subsection

Section 23(2) in Rules For Remission Suspension of Land Revenue in Andhra Area

(2)If the sanction of the Board cannot be obtained before the date on which the collection of a kist should commence, the Collector may, by a formal order, postpone the collection of the kist till a date which should be within the Fasli, and the action reported to the Bord.