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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(18) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 (18)"chavadi" includes in any village, in which there is no chavadi, such place as the Collector may direct shall be deemed to be the chavadi for the purposes of this Act.
