Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(12) in Andhra Pradesh Crop Cultivator Rights Rules, 2019

(12)In case of such alternative modes of consent, the authentication should be done by Village Secretariat and shall be accepted by Bankers and other concerned authorities as enough proof of consent of the land owner.