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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(2) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(2)On the publication of a notification under sub-section (1), Government or an officer authorised by Government in this behalf shall appoint a manager to be In-charge of the land and the manager so appointed shall be deemed to be a public servant within the meaning of the Indian Penal Code, 1860 (45 of 1860).