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[Cites 0, Cited by 0] [Section 39(7)] [Section 39] [Entire Act]

State of Andhra Pradesh - Subsection

Section 39(7)(b) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(b)except in the case governed by Section 38, also the total compensation payable in respect of such estate or estates; and all the provisions of this section shall apply to every such determination made by the Director.