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 6] [Entire Act] State of Andhra Pradesh - Subsection Section 6(1) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 (1)An application for restoration of possession of land under sub-section (3) of Section 12 by the cultivating tenant shall be made to the special Officer in Form-V.
