Section 12(2)(iii) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(iii) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956

(iii)in the case of person serving in the Armed Forces of the Union, within a period of six months from the date of termination of his service in the Armed Forces; and

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State of Andhra Pradesh - Subsection

Section 12(2)(iii) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956