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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(3) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(3)A copy of the notification shall be affixed at conspicuous places in the affected areas and shall also be informed to the public by beat of Tom-tom and shall be published in Andhra Pradesh State Gazzette.