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 102] [Entire Act] State of Andhra Pradesh - Subsection Section 102(e) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (e)to any area which Government may, from time to time, by notification in the [Official Gazette] [Substituted for the work 'Jarida' by APAO 1957.] specify as being reserved for urban, non-agricultural or industrial development.
