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 0] [Section 19A] [Entire Act] State of Andhra Pradesh - Subsection Section 19A(3) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 (3)All persons who would have been necessary parties to a suit for the recovery of the debt shall be impleaded as parties to the application under sub section (1) or under that sub section read with sub section (2).
