Section 54AA(3) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
(3)The aggregate of the amounts payable in bonds to all the persons referred to in sub-section (1) shall not exceed a sum of rupees one crore and if such aggregate exceeds rupees one crore, a proportionate reduction shall be made in the amount payable to each person so that the aggregate of the amounts payable in respect of all such persons may be limited to the said sum of rupees one crore.
