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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(2)(d) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(d)any reduction or remission of rent or other advantage allowed to the tenant by the landholder in consideration of the improvement.