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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(2)(e) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(e)Where the parties agree upon any other method of partition which will not result in fragmentation, that method shall be followed in effecting partition.