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 102] [Entire Act] State of Andhra Pradesh - Subsection Section 102(f) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (f)[ to lands held by any Corporation established by or under a Central or Provincial or State Act, or any Government Company as defined in Section 617 of the Companies Act, 1956] [Inserted Section by Andhra Pradesh Act 2 of 1979.]
