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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(5) in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956

(5)The decision of the Revenue Court under sub-section (4), and where no appeal is filed, decision of the Tahsildar under sub-section (3), shall be final.