Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4th] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4th(2) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

2.1Land is defined in the Act as land which is used or is capable of being used for purposes of agriculture including horticulture but does not include land used exclusively for non-agricultural purposes vide Section 2(4).