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

State of Andhra Pradesh - Subsection

Section 3(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950

(ii)The Patwari shall make the Preliminary Record of Tenancies available for reference and inspection by the villagers in the manner prescribed in sub-rule (i) for a period of 15 days from the date of the first announcement under sub-rule (i).