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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Crop Cultivator Rights Rules, 2019

(2)Either the Land Owner or the Cultivator who intended to make an agreement for crop cultivation for the agreed land for a particular crop year may get unfilled preprinted Crop Cultivator Rights Card (CCRC) from the respective Village Secretariat at any time during the crop year.