Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 53E in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

53E. Order of preference in leasing out the surplus lands:.

- In leasing out the lands where management is assumed under Section 51 or Section 53-C, preference shall be given in the following order:Co-operative Farming Societies, agricultural workers working on the said lands, landholders or tenants who cultivate personally less than a family holding, and other landless persons residing in the village.