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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Andhra Pradesh - Subsection

Section 45(3) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(3)If the landholder fails to restore possession of the land to the tenant as provided in sub-section (1) he shall be liable to pay such compensation to the tenant as may be determined by the Tahsildar for the loss suffered by the tenant on account of the eviction.Explanation: For the purposes of this section, references to a protected tenant shall include references to the heirs mentioned in the Explanation to Section 40.