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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3) in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998

(3)Any representation received from the effected parties against the revision of Market Value Guidelines in respect of any specified area or locality, shall be referred by use Officers of the Department to the Convenors of the Committee specified under sub-rule (2), who shall place the same before the said Committee alongwith such other material as may be relevant.