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

State of Andhra Pradesh - Subsection

Section 3(k) in Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977

(k)'dry land' means land registered as dry, manawari, 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 agricultural land excluding wet land;