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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3)(iii) in Andhra Pradesh Land Encroachment Rules, 1976

(iii)The Tahsildar may refuse remission where an application is not made in accordance with these rules or in any case where the crop has been cut and removed or grazed by cattle before inspection by the competent authority :