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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(2)(c) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(c)The compensation shall be payable by each co-sharer getting an excess over the share of land legally due to him, and such co- sharer shall deposit the amount of such compensation in the manner prescribed before taking possession of the share allotted to him. On his failure to do so, his share shall be allotted to any other co-sharer to whom land has not been previously allotted and who is chosen in the manner provided in clause (b) subject to the payment of similar compensation to the co-sharers, not getting shares of land.