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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(b) in Andhra Pradesh Revenue Recovery Act, 1864

(b)his ploughs, implements of husbandry, one pair of ploughing cattle, such manure and seed g ain stocked by the defaulter or on his behalf by his relations as may be necessary for the due cultivation if his lands in the ensuring year ; and