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 13] [Entire Act] State of Andhra Pradesh - Subsection Section 13(c) in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951 (c)no arrears of rent are due by the protected tenants, in respect of the lands to be exchanged;
