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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(5)(a) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(a)reduce the rent if on an application made by tenant the Tribunal or the Collector is satisfied that on account of deterioration of the land by floods or other causes beyond the control of the tenant, the land has been wholly or partially rendered unfit for the purposes of cultivation; or