Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 8 in Laoni Rules, 1950

8.

The Girdawar in his report enclosing the said panchanama shall given full information as regards the total extent of land under each head available in the village, the number of cattle, the nature of the land applied for, the bona fide nature of the application, and other relevant matters and submit it to the Tahsildar within a month from the date of receipt of the application from the Tahsildar for inspection and report. This report shall be accompanied by a memorandum in Form F.