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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(2)A copy of the order shall be served on the person who has surrendered or is deemed to have surrendered the land and on any other person in possession or occupation of such land.