Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Andhra Pradesh - Section

Section 22 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

22. Dwelling houses of agricultural labourers and artisans:.

- Government may, by Notification in the [Official Gazette] [Substituted for 'Jarida' by the APAO 1957.] direct that the provisions of Sections 20 and 21 shall in any area specified in the notification apply also in respect of houses and the sites thereof occupied by agricultural labourers or artisans.