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

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

(v)"Tenant" means an Asami shikmi who holds land on lease and includes a person who is deemed to be a tenant under the provisions of this Act;

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