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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(d) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(d)[ "Consolidation of holdings" means the forming of a compact block for a number of scattered plots by redistribution and exchange of holdings or portions thereof in a village or a group of villages;] [Amended by Act No. 3 of 1954, Published in Andhra Pradesh Gazette Extraordinary No. 29, dated 4.2.1954.]
(dd)[ "Co-operative Society" means a society registered under the provisions of [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952] [Amended by Act 3 of 1954.], or a society deemed to have been registered under the said Act;]