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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

(1)The Government may, by notification, constitute as many Tribunals as may be necessary for the purpose of this Act, and shall specify in such notification, the jurisdiction of each such Tribunal.