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

State of Andhra Pradesh - Subsection

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

(b)If, in effecting a partition, it is found that there is not enough land to provide basic holdings to all the co-sharers, the co-sharers may agree among themselves as to the particular co-sharer or co-sharers who should be provided with basic holdings which of them should be compensated in money. In the absence of any such agreement, the co-sharers to whom basic holdings can be provided and those to whom money compensation should be given shall be chosen by lot, in the manner prescribed.