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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(5)(b) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(b)enhance the rent if on an application made by the landholder the Tribunal or the Collector is satisfied that on account of any improvement made in the land by or at the expense of the landholder the produce of the land has been increased.