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] [Section 10] [Entire Act] State of Andhra Pradesh - Subsection Section 10(a) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950 (a)such factors, as may be prescribed for the purposes of fixing the maximum rent in Rule 3 of the rules framed under Sections 11 and 13 of the Act; and
