Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(5) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(5)After the expiry of the period mentioned in sub-rule (4), the Special Officer shall under intimation to the land holder and the cultivating tenant to fix the time, date and place for conducting enquiries into the application for resumption.