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State of Andhra Pradesh - Section

Section 3 in A.P. Sri Simhachalam Varaha Lakshmi Narasimha Swamy Devasthanam Panchagramalu (Regularization of Occupations of Houses and Houses Sites) Act, 2019

3. Regularisation of occupations of Pre-determined occupants.

(1)Any person who is a pre-determined occupant in any of the "Panchagramalu" shall be issued a certificate of occupation by the authority concerned as may be prescribed.
(2)A person who is issued a certificate of occupation shall be entitled for regularisation of his occupation.
(3)Every such person shall make an application for regularisation of his occupation to the authority as may be prescribed.