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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(1) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(1)Notwithstanding anything to the contrary in any law, usage or contract, and subject to the provisions of sub-section (7), a protected tenant shall at any time after the commencement of the Hyderabad Tenancy and Agricultural Lands (Amendment) Act, 1954, be entitled to purchase the land-holder's interest in the land held by the former as a protected tenant.