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

State of Andhra Pradesh - Subsection

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

(c)No instalment of the sum payable shall be recovered in a Fasli year in which the land revenue on the land is remitted or suspended and such instalment shall stand postponed by one Fasli year and the instalment so postponed shall be recovered together with the instalment of the succeeding year.