Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50A] [Entire Act] State of Andhra Pradesh - Subsection Section 50A(3) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (3)The validation of any alienation or transfer of any land under sub-section (2) shall not affect the right accrued to any person under Section 37-A or Section 38 or Section 38-E.]
