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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Andhra Pradesh - Subsection

Section 98(3) in Andhra Pradesh Co-Operative Societies Act, 1964

(3)A notice under sub-section (1), published in the manner prescribed, shall, for the purpose of this Act be deemed to be proper notice to all persons having or claiming interest in the land to be improved, or offered as security for the loan.