Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(3) in Andhra Pradesh Land Licensed Cultivators Act, 2011 (3)The Eligibility Card issued to a cultivator, shall create only a right on the crop raised therein and no rights whatsoever shall accrue on the land.
