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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(1)(i) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(i)if any additional amount becomes due to any person owing to such revised apportionment, it shall be paid to him in accordance with the provisions of this Act; or