Legal Document View

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
[Cites 0, Cited by 1] [Entire Act]

State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh Land Encroachment Act, 1905

16. Saving of lands claimed by right of escheat or reversion:-

Nothing in this Act save as provided in Section 15A, shall apply to any lands claimed by right of escheat or reversion until such lands have been reduced into possession by the State Government.