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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(c) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(c)the holder of the land shall be incompetent and the manager shall be competent:
(i)to enter into any contract with respect to the land,
(ii)to mortgage, charge, lease or alienate the land or any part thereof,
(iii)to grant valid receipt for rents or profits accruing from the land;