Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950

14. Application for possession of land or dwelling house:.-

An application for possession of any land or dwelling house under sub-section (1) or (2) of Section 32 shall be made in Forms VIII or IX, as the case may be, and shall bear court-fee stamps of the value of Annas 8 and Re. 1 respectively.