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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Crop Cultivator Rights Rules, 2019

(1)The Cultivator shall be entitled to obtain crop loan on the land under agreement from the State or Central Government or Agricultural Co-operative society or Scheduled Bank or any other Financial Institution owned controlled or managed by the State or Central Government.