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[Cites 0, Cited by 0] [Section 53C(7)] [Section 53C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53C(7)(iv) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(iv)damage, if any, caused to the land during the period of management, including the expenses that may have to be incurred for restoring the land to the condition in which it was at the time of assumption of management;