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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(e) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

(e)lands held by-
(i)such Co-operative farming societies of weaker-sections as may be approved by the Government in this behalf which approval the Government may for good and sufficient reason withdraw at any time;
(ii)other Co-operative societies including land mortgage banks;