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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(2)Subject to the other provisions of these Rules, the Revenue Divisional Officer, the District Collector, the Tribunal and the Appellate Tribunal may regulate the proceedings before him or it in such manner as he or it may deem fit.