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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Assigned Lands (Prohibition of Transfers) Rules, 2007

(b)"Authorised Officer" means the Officer Authorised by the District Collector not below the rank of Mandal Revenue Officer/ Tahsildar under sub-section (1) of Section 4 and sub-section (1) of Section 5 of the Act;