Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue

(b)Payment in Village: - Except in the cases referred to above, the revenue due on ryotwari and minor inam lands should be paid in the village in which the lands are situated.