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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(4) in The Andhra Pradesh State Agricultural Council Act, 2020

(4)The Register so prepared shall thereafter be published in such manner as may be prescribed. Any person aggrieved by any entry in the register as so published may, within sixty days from the date of such publication, appeal to an authority appointed by the Government in this behalf by notification.