Legal Document View

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
[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(4)(ii) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(ii)the manner of filing reservation statement of lands reserved for resumption and the issue of certificate by the Deputy Collector;