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[Cites 0, Cited by 1] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(2) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(2)If a protected tenant dies, his heir or heirs shall be entitled to hold the tenancy on the same terms and conditions on which such protected tenant was holding the land at the time of his death and such heirs may, notwithstanding anything contained in this Act, sub-divide inter se according to their shares the land comprised in the tenancy to which they have succeeded.