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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(2)On the making of declaration under subject (1), the director of Agriculture may specify by notification published in such manner as may be prescribed, the kinds of crops that shall not be grown on any land under such irrigation system and the periods of sowing and duration in respect of non prohibited crops thereof.