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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(g) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959

(g)"Transfer" means mortgage with or without possession lease, sale, gift, exchange or any other dealing with immovable property, not being a testamentary disposition and includes a charge on such property or a contract relating to such property in respect of such mortgage, lease, sale, gift, exchange or other dealing.