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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(3) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(3)On the publication of a notification under sub-section (2), no person shall grow any such crop as is prohibited by the notification on any land under such irrigation system and no persons shall sow or plant any other crop at any period or allow such crop to remain beyond the duration, specified in respect thereof in such notification.