Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(i) in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue (i)The land revenue payable in respect of each taluk paid in a sub-treasury shall not be less than Rs. 50 for each instalment of kist or Rs. 200 for the fasli.
