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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951

6. Application for a declaration that tenant is not a protected tenant:.

- An application by a landholder for a declaration under sub-section (1) of Section 37, that a tenant is not a protected tenant shall be in Form IV and shall bear a court-fee stamp of the value of Re. 1.