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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(7) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(7)The order referred to in sub-rule (6) shall be in writing and shall be served on the party in person, or on his agent or legal practitioner or shall he sent to him by registered post acknowledgement due.