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 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(2) in Andhra Pradesh Crop Cultivator Rights Rules, 2019 (2)The Cultivator shall also be entitled to obtain Crop Insurance, Input Subsidy, Crop damages or any other benefits or facilities provided to the farmers by the Government.
