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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(6) in Andhra Pradesh Land Licensed Cultivators Rules, 2012

(6)On the date fixed for the inquiry, the Revenue Officer specified after preliminary verification, shall cause enquiry in the Grama Sabha wherein he shall receive confirmation of claims of licensed cultivators from concerned land owners, or persons on their behalf, and objections of land owners if any.
(a)hear any oral representation made in respect of any claim and make a summary record of such representation; and
(b)examine the relevant registers, records already maintained in respect of the lands in the village.