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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

10. Summary ejectment of a person in possession of land under void lease:.

- If in respect of any land a lease is made otherwise than in conformity with the provisions of Section 6 or Section 9, the Collector may summarily eject any person in possession of the land under such lease if, in his opinion it is necessary to do so to protect the interest of any tenant who previously held the land.