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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Land Encroachment Act, 1905

(2)In the case of any class of land which is ordinarily granted on lease or licence, the Government may levy, in addition to the assessment imposed under sub-section (1), a further sum equivalent to the annual rent or fee which would normally be realisable thereon.