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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46A(4) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

(4)The Government may by order delegate its powers under sub sections (1) and (2) to the Collector or such other officer as the Government thinks fit subject to such conditions and restrictions, if any, as may be specified in the order.