Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Andhra Pradesh - Subsection Section 18(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 (2)Every sanction for prosecution shall be in writing and shall set out the reasons for sanctioning the prosecution.
