Section 2(12)(a) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

(a)in the case of an estate held by a joint family immediately before that date, means such joint family; and

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