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 157] [Entire Act] State of Andhra Pradesh - Subsection Section 157(1) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 (1)a notice shall be served on the unlawful occupant requiring him to vacate the land within a fixed period from the date of receipt of the notice;
