Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(ii) in Andhra Pradesh Agricultural Land (Conversion for Non-Agricultural Purposes) Rules, 2006 (ii)Notices for payment of deficit conversion fee shall be in the form at Annexure-'B'.
