Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Andhra Pradesh - Subsection Section 52(f) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (f)the manager shall pay to the landholder the balance, if any, remaining after the expenses referred to in Clause (e) have been defrayed:
