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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Andhra Pradesh - Subsection

Section 88(2) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(2)[ The Government may by notification in the [0fficial Gazette] [Amended by Act 3 of 1954, dated 4.2.1954.] vest in any other officer or authority such as a Village Panchayat or a Co-operative Farming Society any of the powers or duties conferred by or under this Act on the Tahsildar, the Deputy Collector or the Collector.]