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State of Andhra Pradesh - Section

Section 83 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

83. Assessments made in settlement shall not be recovered without sanction of Government.

- The assessment made by the Survey Officer shall not be recovered without the sanction of the Government. The Government shall after proper modification, sanction such assessment for any fixed term which in the case of the agricultural land shall not exceed thirty years.