Section 3(5) in Andhra Pradesh Land Licensed Cultivators Act, 2011
(5)The licensed cultivators whose names are entered in the said record, specified in this section are entitled to possess an Eligibility Card ordinarily for the concerned year only but it may be for a further period depending on the duration of the crop raised together with the explicit or implicit permission of the owner of the land, enabling them to get benefits specified in the said card.
