Section 3(2)(b) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959

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State of Andhra Pradesh - Subsection

Section 3(2)(b) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959

(b)If the transfer or his heirs are not willing to take back the property or where their whereabouts are not known, the Agent, the Agency Divisional Officer or prescribed officer, as the case may be, may order the assignment or sale of the property to any other member of a Scheduled Tribe [or a society registered or deemed to be registered under any law relating to Co-operative Societies for the time being in force in the State] [Inserted by Regulation 1 of 1971.] composed solely of members of the Scheduled Tribes, or otherwise dispose of it, as if it was a property at the disposal of State Government.

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State of Andhra Pradesh - Subsection

Section 3(2)(b) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959