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

State of Andhra Pradesh - Subsection

Section 6(4) in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956

(4)The decision of the Revenue Court under the sub-section (3), and where no appeal is filed, the decision of the Tahsildar under sub-section (2) shall be final.