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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Crop Cultivator Rights Rules, 2019

(1)On and from the date of commencement of the Act, a register containing the details of all the agreements executed in the form of Crop Cultivator Rights Cards received shall be maintained by the respective functional authority in Village Secretariat in Form-ll for every crop year.