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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(ii) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

(ii)[ in the case of any double crop wet land irrigated solely by a private tube well, the extent of standard holding shall be increased by twenty-five per centum, so however, that the said extent shall in no case exceed 7.28 hectares (18 acres).] [Substituted by Act No. 9 of 1974, w.e.f. 19-3-1974]