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[Cites 0, Cited by 0] [Section 10(7)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(7)(b) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(b)In lieu of the land so resumed and re-transferred, the Revenue Divisional Officer shall take steps to allot or transfer to the allottee or transferee any other land vesting in the Government.]