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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh (Andhra Area) Inams (Assessment) Act, 1955

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for:
(a)the procedure to be followed by the Collector and the District Collector in inquiries and appeals under this Act;
(b)the manner of publication of notification under Section 3, sub-sections (2) and (3).