Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(10)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(10)(d) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011

(d)The tribal families residing in the Project Affected Areas having fishing rights in the river/pond/dam shall be given fishing rights in the reservoir area.