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] [Entire Act] State of Andhra Pradesh - Section Section 22 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951 22. Razinama to be refused for arrears. - A razinama shall not be accepted if there are any arrears due on the land which is proposed to be relinquished.
