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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988

(2)Every application under sub-rule (1) shall be made in respect of the lands specified in sub-section (3) of section 1 or in respect of lands situated in other areas notified under sub-section (38-A) thereof.