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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3) in Andhra Pradesh Rural Development Act, 1996

(3)All references made in this Act, to any of the items in the Schedule shall be construed as relating to the items in the Schedule as for the time being amended in exercise of the powers conferred by this section.