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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(b) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959

(b)any transfer made or sale effected in execution of a decree after the commencement of the said Act and before the commencement of this Regulation, if such transfer or sale was valid under the provisions of the said Act.