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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1) in Rules For Remission Suspension of Land Revenue in Andhra Area

(1)Revenue which has been under suspension for three years should ordinarily, and as a matter of course, be remitted and should for that purpose, be included in the quarterly statement of irrecoverable arrears.