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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Andhra Pradesh - Subsection

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

(b)in the absence of any such descendants, his widow for so long as she does not remarry.