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 1] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(u) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973 (u)'Tribunal' means a Tribunal constituted under Section 6; and where no such Tribunal is in existence, the Revenue Divisional Officer concerned;
