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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(w) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(w)"Tribunal" means:
(i)the Agricultural Lands Tribunal constituted under sub-section (1) of Section 87 for the area concerned;
(ii)where no such Tribunal has been constituted, the Deputy Collector or other officer authorised under sub-section (4) of the said section;
(x)[ "Village Panchayat" means a panchayat constituted under the Andhra Pradesh (Telangana Area) Gram Panchayats Act, 1956;] [Substituted by Andhra Pradesh Act No. 15 of 1971.]