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[Cites 0, Cited by 0] [Section 53C(8)] [Section 53C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53C(8)(f) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(f)The Government may make rules for carrying into effect the provisions of this sub-section and in particular and without prejudice to the generality of the foregoing power, such rules may prescribe:
(i)the procedure to be followed in arbitration under this sub-section;
(ii)the principles to be followed in apportioning the costs of proceedings before the Arbitrator and on appeal.