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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Andhra Pradesh - Subsection Section 7(2) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950 (2)Subject to the maximum imposed by Section 11 to the rent so determined shall correspond to the rent payable in respect of similar lands in the neighbourhood of the land the rent of which is commuted.
