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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(6) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(6)Every order passed by the Tribunal under Section 10, shall be communicated in writing to the declarant and objectors, if any, and a copy thereof shall be marked to the Revenue Divisional Officer and the Tahsildar within whose jurisdiction the land surrendered or deemed to be surrendered is situated.