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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40(3) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(3)If a protected tenant dies without leaving any heirs, all his rights shall be extinguished.Explanation: The following persons only shall be deemed to be the heirs of a protected tenant for the purposes of this section:
(a)his legitimate lineal descendants by blood or adoption;
(b)in the absence of any such descendants, his widow for so long as she does not remarry.