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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Agricultural Holdings (Census) Act, 1957.

(2)Any rules made, notifications issued, orders passed, action taken or thing done in the exercise of any power conferred by or under the said Ordinance shall be deemed to have been made, issued, passed, taken or done in the exercise of the powers conferred by or under this Act.