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] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(i) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950

(i)On an order passed by the Tahsildar or the officer authorised by Government in this behalf under the provision of Rule 15, an appeal shall lie to the Second Taluqdar of the area within one month from the date of such order.