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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.

(ii)The Patwari shall at once give a written acknowledgement of the report made to him under sub-rule (i) in Form II appended herewith to the person making it.