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 2] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(c) in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972 (c)"land" means land which is used or is capable of being used for purposes of agriculture including horticulture;
