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

State of Andhra Pradesh - Subsection

Section 3(4) in Andhra Pradesh Crop Cultivator Rights Rules, 2019

(4)The filled CCRC with the signatures of the Land Owner and the Cultivator shall be handed over to the Village Secretariat by the concerned Village Revenue Officer or Village Volunteer. The same may also be handed over to Village Secretariat by either Land Owner or the Cultivator.