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] [Entire Act] State of Andhra Pradesh - Section Section 84 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 84. Heirs entitled to become members of the Farm:. - When a member, whose land is held by a Co-operative Farm, dies, his heirs shall become members of the Co-operative Farm.
