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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2) in Andhra Pradesh Water, Land and Trees Act, 2002

(2)The officer concerned shall have the power to determine and recover investments made hereafter by way of fresh sanctions by the Government in the watersheds and in case of non-compliance with the provisions of the Memorandum of Understanding, the amount due shall be recovered as if it were arrears of land revenue from the party found responsible.