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State of Andhra Pradesh - Section

Section 67 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

67. Application for Registration:.

- An application for the registration of a Co-operative Farm shall be accompanied by extracts from the Record of Rights or other records showing the total area with the Survey Numbers of all the fields held by each of the applicants in the village or contiguous villages and shall contain such further particulars as may be prescribed.