Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(d) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959

(d)[ "Immovable property" includes standing crops, timber and trees, but does not include growing grass.] [Clause (d) is substituted as per A.P. Scheduled Areas Land Transfer (Amendment) Regulation, 1978.]