Section 11 in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
11. Change in the ownership of the land [xxx] [The words 'during the currency of lease' omitted by Act No. 39 of 1974.]:.
- In the event of a change in the ownership of any land [xxx] [The words 'during the currency of lease' omitted by Act No. 39 of 1974.] the cultivating tenant shall be entitled to continue the tenancy on the same terms and conditions as before [xxx] [The words for the unexpired portion of the lease' omitted by Ibid.]:Provided that in the case of a land held by a Court, the tenancy shall terminate on the expiry of the agricultural year in which the land ceases to be under the management of such receiver.
