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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(ii) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(ii)if such person is a landholder pending the decision of the Settlement Officer and the Tribunal on appeal, if any, to it, as to whether he is actually entitled to such patta;