Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Andhra Pradesh - Subsection Section 11(1) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950 (1)A certificate of transfer of house-site granted by a Tribunal to a tenant under sub-section (3) of Section 21 shall be in Form V.
