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

State of Andhra Pradesh - Subsection

Section 2(e) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(e)'Tahsildar' means a Tahsildar holding charge of taluk or a Deputy Tahsildar holding independent charge of a taluk or a sub-taluk and includes a Special Deputy Tahsildar appointed by the District Collector for purposes of these Rules.