Section 5(3) in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972
(3)The provisions of sub-sections (1) and (2) shall apply to any transaction of the nature referred to therein in execution of a decree or order of a Civil Court or of any award or order of any other authority;Explanation: For the purposes of this section:(a)the expression 'family' shall mean an individual, his or her spouse and their minor children; and they shall be deemed to be members of such family;(b)where the individual is a divorced husband or a divorced wife who had not re-married, such individual together with the minor children in his or her custody shall be deemed to constitute a family and such minor children shall be deemed to be members of such family;(c)in calculating the holding of any person being an individual or any member of a family, the share of such individual or member in the lands held by an undivided Hindu family shall also be taken into account and for this purpose such share be deemed to be the extent of land which would be allotted to such individual or member had there been a partition of the lands held by the undivided Hindu family.
