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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(4)(d) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(d)The allottee or transferee, shall, in addition to the instalment payable under this rule, be liable to pay the land revenue and other rates and taxes, if any, payable on the land.