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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(e) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

(e)'dry land' means land registered as dry, manavari, asmantari, baghat or garden land, or special rate dry land, in the land revenue accounts of the Government or assessed as such; and includes any other land, excluding wet land;