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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(h) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(h)[ "Family Holding" means a holding the area of which is equal to the area determined for any class of land under Section 4 as the area of a family holding for the class of land of which the holding consists in the local area in which it is situate; [Amended by Act 3 of 1954.]
(hh)"Fragment" means a plot of land of any class the area of which is less than the area of a basic holding determined for that class of land for the local area concerned;]