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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(2)The declaration shall be presented either in person or by an authorised agent in the office of the Tribunal or shall be sent by registered post or recorded delivery with acknowledgement due addressed to the Tribunal and the receipt of every such declaration shall be acknowledged in Form II by an officer authorised in this behalf by the Tribunal.