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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(Name) in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951

(Name)....hereby called upon to file on or before.....a statement showing the grounds, if any, as to why the declaration applied for should not be made, together with a list of witnesses whom he will produce for examination on his behalf and the documents, if any, on which he relies.