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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952

4. Enquiries as to Atiyat grants in jagirs:.

- Notwithstanding anything contained in Section 3, continuance of Atiyat grants in the erstwhile jagir areas or granted by erstwhile Jagirdars shall be subject to inquiries made for that purpose and for confirmation in accordance with rules made under this Act.