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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Andhra Pradesh - Subsection

Section 112(1) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

(1)Land Revenue, except under circumstances mentioned in Sections 106 to 110, shall be payable in such instalments and on such dates and at such places, and to such persons as may be determined by order of the Government for this purposes.