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State of Andhra Pradesh - Section

Section 22 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue

22. Property of minors: - Under Section 63 of the Act and Regulation X of 1831 no land which is the property of a minor and descended to him by the regular course of inheritance, shall, during his minority, be sold for arrears of revenue accruing subsequently to his accession to the same.