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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977

(1)Every appeal under section 7 shall be in writing and shall set forth concisely the grounds thereof and shall be presented either in person or by agent or may be sent by registered Post acknowledgment due to the Appellate Tribunal.