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State of Andhra Pradesh - Section

Section 25 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.

25. Certificates to be issued to Protected Tenants:.

- On and after 10th June, 1951, the Tahsildar shall issue to every tenant registered in the final record of tenancies as a protected tenant and to every person under whom such person holds any land as a protected tenant, a Certificate in Form No.6, appended herewith, on payment of annas two, by the person registered as protected tenant and annas eight by the person under whom he holds as a protected tenant respectively.