Legal Document View

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
[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1)(c) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.

(c)lands upon which have been erected buildings owned by any person other than the inamdar which immediately before the date of vesting, were under his personal cultivation and which, together with any lands he separately owns and cultivates personally are equal to four and half times the 'family holding':