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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

(3)In making a rule under this section Government may direct that a breach of the same shall, without prejudice to any other consequences of such breach, be punishable with fine not exceeding five hundred rupees.