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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Andhra Pradesh - Subsection

Section 100(b) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

(b)where a competent officer has made an order or granted a Sanad in respect of right of occupancy exempting any land from land revenue without fixing any period. In other cases also no land revenue shall be levied on a land within a village site without the sanction of the Government.