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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(4) in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998

(4)The Committee thereupon shall examine the representation, make such other enquiry or inspections as may be required and arrive at appropriate market value and send a proposal to the Commissioner and Inspector General for approval.