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State of Andhra Pradesh - Section

Section 82 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

82. Liability of the Farm to land revenue and other dues:.

- A Co-operative Farm shall, as from the date on which it is constituted, be liable for the payment of all the land revenue, cesses and local rates payable by the landholder in respect of the land held by it under Section 69 or 74.