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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(4) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(4)Every declaration furnished shall be referred by the Tribunal for local inspection and verification by the Tahsildar within whose jurisdiction the holding or any part thereof is situated.