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] [Entire Act] State of Andhra Pradesh - Section Section 55 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 55. Prohibition of fragmentation:. - No land shall be permanently alienated, leased or sub-divided so as to create a fragment and every permanent alienation, lease or sub-division contrary to this provision shall be void.
