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[Cites 0, Cited by 5] [Section 86] [Entire Act]

State of Andhra Pradesh - Subsection

Section 86(2) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(2)Without prejudice to the generality of the foregoing provision the prescribed concessions and facilities may include:
(a)reduction of land revenue;
(b)reduction of or exemption from agricultural income tax;
(c)free technical advice from experts employed by the Government;
(d)financial aid and grant of subsidies and loans with or without interest; and
(e)priority in irrigation from State Irrigation Works.