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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(10) in Andhra Pradesh Land Licensed Cultivators Act, 2011

(10)The Owner or Pattadar of land inspite of the land given on licensed cultivation is entitled to get loans, other than the crop loan, from Public Financial Institutions on security of said land.