Section 14(1) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(1)Every lease under Section 10, shall besides the particulars specified in the said section, contain particulars relating to the restrictions, if any, in regard to growing of any crops on the holding.The period of tenancy and the date of commencement thereof, and the date on or before which the rent is payable:Provided that nothing in this rule shall apply to a lease entered into before the publication of these rules.
