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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

(1)Save as otherwise provided in the Act or in any other law for the time being in force, a registered holder of land may alienate, sub let, mortgage, sell, give, bequeathe or otherwise dispose of the whole or any portion of his holding.