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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Andhra Pradesh - Subsection

Section 96(1) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(1)Whoever contravenes any provision of any of the sections or sub-sections mentioned in the first column of the following table shall, on conviction for such contravention, be punishable with fine which may extend to the amount mentioned in that behalf in the third column of the said table.Explanation: The entries in the second column of the said table headed "Subject" are not intended to be definitions of the offences described in the sections or sub-sections mentioned in the first column, or even as abstracts of those sections and sub-sections, but are inserted merely as a reference to the subject matter of the sections or sub-sections, the numbers of which are given in the first column.Section, sub-section or clause Subject Fine which may be imposed
Section, Sub-section or clause Subject Fine which may be imposed
1 2 3
Section 6 Making or taking a lease after three years from the commencement of the Act Rs. 1,000
Section 8 Grant or acceptance of tenancy for more or less than 10 years 1,000
[XXX] [Omitted by Act, No. III of 1954.] [XXX] [Omitted by Act, No. III of 1954.] [XXX] [ Omitted by Act, No. III of 1954.]
Section 14(3) Receipt of rent in the form of labour or service 1,000
Section 16 Levy of cess, rate, tax or service which has been abolished. 1,000
Section 19(1) Unlawful termination tenancy. 1,000
Section 29(2) Failure to give written receipt for the amount of rent received. 100
Section 32(2) Taking possession of land or dwelling house. 1,000