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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951

(2)if there is any dispute between protected tenant and the landholder or if there is any dispute between the protected tenants inter se, regarding any other matter in relation to the purchase of the land, the Tribunal shall decide such disputes after taking such evidence as may be adduced.