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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

12. Notice to deposit balance of rent:.

(1)The Special Officer requiring a cultivating tenant to deposit the balance of rent due under Section 7 shall issue a notice to him in Form VIII. Such notice shall be served on the cultivating tenant or on his agent or shall be sent to him by registered post acknowledgement due.
(2)On the deposit of such balance, the Special Officer shall pass an order for its payment to the landlord.