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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(3)(iv) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(iv)rent means rent as defined by the Andhra Pradesh (Andhra Area) Estates Land Act, 1908 or quit rent, jodi, kattubadi, poruppu or the like, payable to the landholder of an estate as defined by the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, whether a decree or order of a civil or revenue court has been obtained therefor or not and includes interest payable thereon; but does not include costs incurred in respect of the recovery thereof through a civil court or revenue court or the share of the land cess recoverable by the landholder under section 88 of the Andhra Pradesh (Andhra Area) District Boards Act, 1920;