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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(3) in Andhra Pradesh Land Licensed Cultivators Rules, 2012

(3)The Licensed Cultivator shall submit an application/declaration form to the Revenue Officer concerned in duplicate duly enclosing the written permission of the owner if any.Provided that the family members of the owner/pattedar are not entitled for issue of a loan eligibility card.