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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2) in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998

(2)The Sub-Registrar shall cause supply of copy of relevant portion thereof to the following Officers:—
(i)Tasildar;
(ii)Mandal Development Officer;
(iii)Gram Panchayat;
(iv)Municipal Council.