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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(b) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950

(b)the value of any service or contribution made by:
(i)the landholder towards the cultivation of the lease-hold land held by the tenant, such as protection of the crop, supply of seeds or manure etc.; and
(ii)the rent towards the maintenance of or repairs to bunds or boundary marks.