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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(4)(e) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014

(e)Delete the entries of mortgage in case the lending agency issues letter towards full payment of loans taken;