Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(3) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 (3)A copy of the declaration shall be furnished by the Tribunal to the Officer authorised by the Government in this behalf.
