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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(1) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

(1)Notwithstanding anything contained in Rule 71 agricultural lands used for public purposes like hospitals, schools and or phanges, etc., shall be exempt not only from the levy of special assessment but also from the ordinary land revenue.