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 65] [Entire Act] State of Andhra Pradesh - Subsection Section 65(4) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (4)The Consolidation Officer shall put any lessee, mortgagee or other encumbrancer entitled to possession into the possession of the holding to which his lease, mortgage or other encumbrance has been transferred under sub-section (2).
