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[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(6)(ii) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

(ii)reserve such land for any common use or benefit of the community; [or [Substituted by Act. No. 19 of 2009, w.r.e.f. 1-1-2004. Prior to its substitution it read as below: 'or, (iii) utilise/sell such lands in the notified areas of Urban Development Authority/Authorities for infrastructure development or any such public purpose.]