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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(iii) in Andhra Pradesh Transfer of Rights To Certain Specified Categories of Occupants of Unassigned Government Lands Policy, 2008

(iii)all the applications for Transfer of Rights above 500 Square Yards shall be sanctioned by the Government and orders will be communicated to Chief Commissioner of Land Administration, A.P., Hyderabad and Collector concerned for implementation.