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 13] [Entire Act] State of Andhra Pradesh - Subsection Section 13(b) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956 (b)has done any act or has been guilty of any neglect, which is destructive of, or permanently injurious to the land; or
