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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950

(ii)The Tahsildar or the said officer shall at once give a written acknowledgement thereof to the person furnishing any information or producing any document under sub-rule (i) and shall note under his signature the date of such production.