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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(7)(b) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(b)Where any land is surrendered or is deemed to have been surrendered under the Act by any limited owner, the possession of such land shall, as soon as may be after a seasonal crop on the land is harvested, revert to the person having a vested interest in the remainder.