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 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(7) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

(7)Acquisition of rights in tenancies in respect of which acquisition of rights are, under the first proviso to Section 5 not required to be reported shall be entered in a register of tenancies in such manner and under such procedure as may be prescribed.