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 5] [Entire Act]

State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972

7. Exemption:.

- Nothing in this Act shall apply to lands held by an undertaking owned, controlled or managed by:Central Act 1 of 1956 : (i) a Government company as defined in Section 617 of the Companies Act, 1956;
(ii)a corporation established by or under a Central, Provincial or State Act, which is controlled or managed by a State Government or the Central Government.