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 0] [Section 38(8)] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(8)(d) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(d)the person entitled to receive the amount deposited under sub-section (5), the question shall be determined by the Tribunal in the prescribed manner.