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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(b) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 (b)'declarant' means every person who is required to furnish a declaration under Section 8 or Section 18 of the Act:
