Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 3 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950 3. Application for declaration:.- An application by the landholder for a declaration under Section 5 of the Act shall be in Form I and shall bear a court-fee stamp of the value of Re. 1.
