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 0] [Section 89] [Entire Act] State of Andhra Pradesh - Subsection Section 89(1) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (1)The provisions of Sections 149 and 150 of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 E shall apply to the recording of evidence and of decisions at inquiries held under this Act.
