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 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(3) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 (3)The Special Officer shall, on receipt of an application under sub-rule (1), conduct an enquiry to determine whether the land holder can resume the land for his personal cultivation.
