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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(a) in Andhra Pradesh Agricultural Holdings (Census) Act, 1957.

(a)"holding" means a parcel or parcels of land held by a landholder in one or more villages in the same district or different districts to which this Act applies, and includes land cultivated by him personally or leased out to tenants.