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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(1)(b) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(b)in respect of each subsequent fasli year, the sums determined under clause (a), unless data for the better calculation thereof have since become available, in which case the sums to be paid shall be revised by the Government with reference to such data.