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

State of Andhra Pradesh - Subsection

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

(b)Where the Tribunal itself selects the land to be surrendered, not being the whole of land situated in a survey number or a sub-division or any land which lies in an un-surveyed area-the Tribunal shall obtain a provisional sub-divisional or survey sketch of such land from the Tahsildar of the Taluk in whose jurisdiction the land is situate.