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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1)(iii) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

(iii)The Divisional Forest Officer may revoke the cancellation orders, if the Forest contractor fulfills the formalities subsequent to cancellation but before resale or before confirmation of any bid in such a resale on payment of a penal amount equal to 5% of the bid amount.