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 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(10) in Andhra Pradesh Crop Cultivator Rights Rules, 2019

(10)Land owner can give his consent through Video link to be recorded by the village secretariat as evidence of agreement. In such case signature in CCRC will not be required. The Video footage shall be preserved by the village Secretariat for evidence. Owner can communicate his consent through other means of Electronic Media.