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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(3) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(3)Where there is no claim by any person as being entitled to receive the payment or where a person entitled to receive the payment refuses to receive the amount, the Tribunal shall deposit the amount in the sub-treasury as a revenue deposit.