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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(c) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973

(c)lands held by an undertaking owned, controlled or managed by-
(i)a Government company as defined in Section 617 of the Companies Act, 1956;
(ii)a Corporation established by or under a Central, Provincial or State Act, which is controlled or managed by a State Government or the Central Government;