Section 28 in Reductions and Remissions (Andhra Pradesh)
28.
Instrument of re-conveyance of mortgage deed executed by the Andhra Pradesh State Government in favour of any person who is or has been in the Service of the Andhra Pradesh State Government or Government of India on the repayment of an advance received by him from the Andhra Pradesh State Government or Govt. of India for the purpose of constructing, purchasing or repairing a dwelling house for his own use. (Items 27 and 28 as amended by G.O.Ms.No. 1070, Revenue, dated 22nd September, 1972).
