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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(18) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

(18)"chavdi" includes in any village in which there is no chavdi, such place as the 'Collector'(Talukdar) may direct shall be deemed to be the chavdi for the purpose of this Act."