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 53C] [Entire Act] State of Andhra Pradesh - Subsection Section 53C(5) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (5)After considering such representation, if any, the Government or such officer or authority shall communicate in writing to the landholder the decision thereon and publish the decisions in the manner prescribed.
