Section 2(12)(b) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

(b)in the case of an impartible estate, means the person entitled to the possession of such estate immediately before that date;

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