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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(3) in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956

(3)The inam lands and the rates of assessment fixed in respect thereof shall be published in the District Gazette, and in such other manner as may be prescribed.