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 7] [Entire Act] State of Andhra Pradesh - Subsection Section 7(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 (1)The notice to be served on every person whose holding is in excess of the ceiling area under sub-section (2) of Sec. 10, shall be in Form VI.
