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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 96A in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 96A. General provision as to penalties:. - Whoever contraves any provision of this Act for which no penalty has been otherwise provided therein shall be punishable with fine not exceeding Rs.500.
