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State of Andhra Pradesh - Section

Section 113 in Andhra Pradesh Co-Operative Societies Act, 1964

113. Sections 102, 103 and 104 of the Transfer of Property Act, 1882, to apply to notices under this Chapter.

- The provisions of Sections 102 and 103 of the Transfer of Property Act, 1882, and of any rule made by the High Court under Section 104, of that Act for carrying out the purposes of the said sections, shall apply so far as may be, in respect of all notices to be served under this Chapter.