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[Cites 0, Cited by 0] [Section 58A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58A(2) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

(2)The Government may also as its discretion from time to time notify by Official Gazette, that any part or person or class of persons of such village or tract of the area to which this Act extends to which the provisions of sub section (1) have been made applicable shall be exempt from the said provisions.