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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(i) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956

(i)[ in the case of every crop grown on any irrigable land, other than the land irrigated by bailing of water-30 per cent of the gross produce.] [Substituted by Act No. 39 of 1974.]