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 87A] [Entire Act] State of Andhra Pradesh - Subsection Section 87A(2) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 (2)The exercise of the powers delegated under sub section (1) shall be subjected to such restrictions and conditions, if any, as may be specified in the notification.
