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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(7) in Rules For Remission Suspension of Land Revenue in Andhra Area

(7)The Tahsildar of Deputy Tahsildar shall submit his inspection report and recommendation to the Revenue Divisional officer for sanction of remission. When such sanction is received it shall be communicated to the village officers final accounts of such lands shall be settled in the Jamabandi.