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State of Andhra Pradesh - Section

Section 81 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

81. Contribution by a member:.

- Subject to such exceptions as may be prescribed every member shall be bound to contribute to the Co-operative Farm to the extent and in the manner prescribed:
(i)funds,
(ii)personal labour,
(iii)agricultural implements, agricultural stock and such other articles as may be prescribed.