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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(2) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

(2)The said agency shall advance special loans to the ineligible land holders through the Command Area Development Authority or its nominee, for executing the scheme for systematic land development from out of the fund created by the Government of r the purpose.