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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(4)(b) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(b)Where the land transferred contains any fruit-bearing trees or permanent structures, the transferee shall also be liable to pay the value of such trees or structures, as calculated as per Rule 11, and it shall be recovered in fifteen equal annual instalments along with the sum payable for the land under Clause (a).