Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Andhra Pradesh - Subsection Section 16(3) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 (3)The hearing and enquiries by the Revenue Divisional Officer, the District Collector, the Tribunal and the Appellate Tribunal shall be in public.
