Section 3(1)(ii) in Andhra Pradesh Land Encroachment Act, 1905

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State of Andhra Pradesh - Subsection

Section 3(1)(ii) in Andhra Pradesh Land Encroachment Act, 1905

(ii)If the land so occupied be unassessed, the assessment on the area occupied calculated for the same period at the rate imposed on lands of a similar quality in the neighbourhood, or at the highest dry or wet rate of the village, as the case may be, or when no such rates exist in such manner as may be prescribed in rules or orders under Section 8 :

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State of Andhra Pradesh - Subsection

Section 3(1)(ii) in Andhra Pradesh Land Encroachment Act, 1905