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 83 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 83. Admission of new members:. - Any person, who is resident of the village or contiguous village in which a Co-operative Farm is situate may be admitted as a member thereof upon such terms and conditions as may be prescribed.
