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[Cites 0, Cited by 9] [Entire Act]

State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Land Encroachment Act, 1905

4. Conclusiveness of decision as to amount of assessment:-

The decision as to the rate or amount of assessment, rent or fee, payable under Section 3 shall be recorded in writing and shall not be questioned in any Civil Court.