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[Cites 0, Cited by 0] [Section 53C(8)] [Section 53C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53C(8)(d) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(d)The Arbitrator in making his award shall have regard to the provisions of Section 18 of the Hyderabad Land Acquisition Act, 1309 F [so far as the same can be made applicable.] [This Act was repealed by Andhra Pradesh Act No. 20 of 1959.]