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 14(1)] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(1)(b) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955. (b)lands taken over from protected tenant, or permanent tenant fifteen times in case of dry lands and seven times in case of wet lands;