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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959

8. Power to make rules.

(1)The State Government may, from time to make rules to carry out the purposes of this Regulation.
(2)All rules made under this section shall be published in the Andhra Pradesh Gazette and on such publication shall have the same effect as if enacted in this Regulation.