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 3] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(cc) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 (cc)"land belonging to a private person" means any land belonging to,(i)an evacuee;(ii)a military personnel, or(iii)any other private individual.
