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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(b) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(b)the fact of the receipt of such declaration or information and its availability in the office of the Tribunal for public inspection shall be announced by beat of tom tom in all the villages in which the holding or any part thereof is situated.