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 53D in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 53D. Appointment of Village Panchayat or Co-operative Farming Societies as Managers:. - The Government may appoint a Village Panchayat or a Co-operative Farming Society as manager for the purpose of this chapter.
