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] [Section 58B] [Entire Act] State of Andhra Pradesh - Subsection Section 58B(a) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 (a)no process of the Civil Court shall have effected on such land nor any transfer thereof shall be considered as valid; and
