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[Cites 0, Cited by 0] [Section 50(11)] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(11)(i) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(i)in the case of an estate where compensation is payable in one lumpsum from the fasli year in which the Director would have determined the compensation under Section 39 but for the re-calculation or re-determination as aforesaid; and