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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3A(2)(b) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959

(b)one or more Co-operative societies which does not have among its members any person who is not a member of a Scheduled Tribe;