Section 13 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
13. Terms and Conditions for exchange of lands:.
- The terms and conditions for exchange of lands by protected tenants under Section 39 shall be as follows, namely:(a)the land once exchanged shall not be allowed to be re-exchanged with the same land;(b)the land to be exchanged should be adjacent to or within a radius of atleast one mile from the land or lands held by the respective protected tenants as such protected tenants or as owner in the same or adjacent village;(c)no arrears of rent are due by the protected tenants, in respect of the lands to be exchanged;(d)no proceedings have been started against the protected tenants by their landholders in respect of the lands to be exchanged under Section 19 or 44; and(e)in sanctioning the exchange of lands the Tahsildar shall allow no amount as compensation.
