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State of Andhra Pradesh - Section

Section 16 in Rules For Remission Suspension of Land Revenue in Andhra Area

16. Suspension of the collection of charges which are likely to be remitted.

- By an order in writing recording the reasons upon which it is based, the Tahsildar may suspend temporarily the collection of charges which will most probably be remitted under these rules, submitting forthwith copies of such order to the Revenue Divisional Officer.