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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959

6. Revision.

- The State Government may revise any decree of order passed by the Agent, the Agency Divisional Officer or any other prescribed officer under this Regulation;Provided that this power shall be exercised only after due notice to the parties affected by the decree of order and after giving them a reasonable opportunity of being heard.