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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(iv) in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Rules, 2006

(iv)The Collector may suo motu or an application can call for the record, scrutinize to satisfy himself before or after the orders passed and to modify or anull any order or proceeding passed by the Competent Authority after giving notices and hearing the affected party.