Section 3(4) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959
(4)[ For the purposes of this section, the expression 'transfer' includes a sale in execution of a decree and also a transfer made by a member of a Scheduled Tribe in favour of any other member of a Scheduled Tribe benami for the benefit of a person who is not a member of a Scheduled Tribe; but does not include a partition or a devolution by succession] [Sub-section (4) inserted by regulation 1 of 1970.]
