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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2)(ii) in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956

(ii)uses, the land in any manner which materially impairs the value of the land and renders it unfit for agricultural purposes, it shall be lawful for the institution to evict such tenant as provided in Section 9.