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 8] [Entire Act] State of Andhra Pradesh - Section Section 3 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 3. Specification of local areas:. - Government may by Notification in the [Official Gazette] [Substituted for 'Jarida' by the APAO 1957.] specify and delimit areas each of which shall constitute a local area for the purposes of this Chapter.
