Section 9 in Andhra Pradesh Crop Cultivator Rights Rules, 2019
9. Removal of Difficulties.
- If any difficulty arises as to the interpretation of any provisions of these Rules or in the implementation of such provisions, the Chief Commissioner of Land Administration shall have powers to issue clarifications or directions for the purpose of removal of the difficulties in implementation of the Act and rules made there under.Form-I[Under Section 3(2) of the Act No. 30 of 2019 read with Rule 3]Crop Cultivator Rights Card (CCRC)(Loan eligibility to the Cultivator & Lawful Assurance to the Land Owner)SI. No. in the Register:Period of the CCRC: Maximum of 11 months in a Crop year onlyThis Agreement is made and executed on this day ___________ of _____________ at _______________ (place) under the provisions of the Andhra Pradesh Crop Cultivator Rights Act, 2019 between the following for the scheduled land:
