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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(3) in Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977

(3)Any transfer or acquisition made in contravention of the provision of sub-section (1) of sub-section (2) [or subsection (2-A)] [Inserted by Act No. 11 of 2019.] shall be deemed to be null and void.