Section 14(6) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(6)Any sale of the land by the landlord in contravention of this section shall be voidable to the option of the cultivating tenant.] [Substituted by Act No. 39 of 1974.][16. Adjudication of disputes and appeal:. - (1) Any dispute arising under this Act, between a landlord and a cultivating tenant in relation to a matter not otherwise decided by the Special Officer under the provisions of this Act, shall, on application by the landlord or the cultivating tenant, as the case may be, be decided by the Special Officer after making an enquiry in the manner prescribed:[x x x] [Substituted by Act No. 39 of 1974.]
