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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(15) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984 (15)"Irrigated dry land" or "Irrigated land" means land localized for light irrigation or crops, other than paddy, sugarcane and banana;
