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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1A] [Entire Act] State of Andhra Pradesh - Subsection Section 1A(c) in Andhra Pradesh Land Encroachment Act, 1905 (c)[ "Tahsildar" means the Tahsildar in whose jurisdiction the land is situate and includes Special Tahsildar.] [Amended by Act 15 of 1968.]
