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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1)(b) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(b)If the rent is payable in kind, the tenant shall give advance intimation of such deposit to the Special Officer and shall deposit the rent with the headman of the village in which the land is situate or such officer as may be specified by the Special Officer in this behalf. The tenant shall thereupon be entitled to a receipt for the rent, so deposited.