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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(1)In the absence of an express intimation in writing to the contrary by a tenant, every payment made by a tenant to his landholder shall be presumed to be a payment on account of the rent due by such tenant for the year in which the payment is made.