Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 7A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7A(2) in Andhra Pradesh Land Encroachment Act, 1905

(2)Where, in any proceeding taken under this section, or in consequence of anything done under this section, a question arises as to whether any land is the property of the Government, such land shall be presumed to be the property of the Government until the contrary is proved.