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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1)(b) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(b)Where such lands have not been in existence for a period of five complete fasli years as aforesaid, their average net annual income shall be computed in such manner as may be prescribed.