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 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950. (ii)For every certified copy of entries in Provisional Register of Tenancies a fee at the rate of 8 annas for each survey number shall be charged.
