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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(4) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988

(4)A list showing the applications in which the records have been received and the number of stamp papers required, shall be affixed to the notice board of the Registrar every day. Such list shall remain on the notice board for 3 days and if the last day is a holiday, till the next working day: