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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Andhra Pradesh - Subsection

Section 74(2)(xvi) in Andhra Pradesh Panchayat Raj Act, 1994

(xvi)all income derived from porambokes which vest in the Gram Panchayat or the user of which is regulated by the Gram Panchayat and also the penalty and penal assessment, if any, levied in respect of unauthorised occupation thereof under any law for the time being in force;