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 53] [Entire Act] State of Andhra Pradesh - Subsection Section 53(1) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (1)When in the opinion of Government it has become unnecessary to continue the management of the land, Government shall by notification in the [official Gazette] [Substituted for 'Jarida' by the APAO 1957.] terminate the management thereof.
