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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(f) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956

(f)"landlord" means the owner of a holding or part thereof who is entitled to evict the cultivating tenant from such holding or part, and includes the heirs, assignees, legal representatives of such owner, or person deriving rights through him;