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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(2) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules 197 -
(a)in regard to any matter which is required to be prescribed by this Act;
(b)prescribing the form of and the fees to be paid in respect of, applications under this Act; and
(c)for removing any difficulty in giving effect to the provisions of this Act.