Section 66 in Reductions and Remissions (Andhra Pradesh)
66.
Agreements made by the authorities empowered to requisition or acquire under the Defence of India Rules on behalf of the Governor General in Council or the Governor of Andhra Pradesh with the person or persons receiving compensation in respect of the property requisitioned or acquired. (G.O.Ms.No. 177 (S), Rev. dated 16th October, 1942).
