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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3)(v) in Andhra Pradesh Land Encroachment Rules, 1976

(v)The Revenue Inspector or Deputy Tahsildar shall submit his report and recommendation to the Tahsildar for sanction of remission and any order passed in this behalf by the Tahsildar shall be duly communicated to the Village Officers.