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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2)(b) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956

(b)in the case of a lease entered into on or after the commencement of the Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act, 1974, at the end of the period of such lease or where such lease has been renewed at the end of the period of such renewed lease, by giving to the cultivating tenant and the Special Officer at least four months notice expiring with the period of the lease or renewed lease, as the case may be: