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 2] [Section 102] [Entire Act] State of Andhra Pradesh - Subsection Section 102(a) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (a)to lands leased, granted, alienated or acquired in favour of or by the Central Government or the State Government a local authority or a Co-operative Society:
