Section 53C(8)(a) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

[Cites 0, Cited by 0] [Section 53C(8)] [Section 53C] [Entire Act]

(a)Where the amount of compensation referred to in sub-section (7) can be fixed by agreement, it shall be paid in accordance with such agreement.

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