Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Andhra Pradesh - Subsection Section 18(b) in Andhra Pradesh Forest Settlement Rules, 1969 (b)if paid by grant of any other land in exchange, the assessment of the land shall be equal to the annual value of the commuted right, as estimated by the Forest Settlement Officer.
