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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(a) in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972

(a)"dry land" means land registered as dry, manavari, asmantari, baghat or garden land or special rate dry land, in the land revenue accounts of the Government or assessed as such, but excludes wet land;