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

State of Andhra Pradesh - Subsection

Section 46A(3) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

(3)The notification referred to in sub section (1) shall be published in the locality, and the notice referred to in sub section (2) shall be served, in such manner as may be laid down by rules made under this Act.