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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(3)(b) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(b)where the landholder is a person who, having served in the Naval, Military or Air Forces of India, in good faith requires the land for personal cultivation on the termination of such service, on the expiration of the year in which such person gives notice in writing to the tenant that the tenancy is terminated; or