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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(1) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(1)Where by transfer, decree, succession or otherwise, two or more persons are entitled to shares in an undivided property, and such property has to be divided among them, such partition shall be effected so as not to create a fragment and subject to provisions of sub-section (2) every partition effected contrary to this provisions shall be void.