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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(2)The rent due shall be payable by the tenant at the rate fixed in accordance with the provisions of Sections 11 and 12 and the tenant will have the option to pay the rent in cash so fixed or in equivalent produce grown on the land estimated according to the market value thereof.