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

State of Andhra Pradesh - Subsection

Section 18(2) in Rules For Remission Suspension of Land Revenue in Andhra Area

(2)Every such application must be presented before a date to be specified by notification by the District Collector having regard to the harvest time and the local agricultural practices and seasonal conditions in respect of each crop (first crop and second crop).