Section 34(1)(a) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(1)(a) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(a)has held such land as a tenant continuously:

(i)for a period of not less than six years, being a period wholly included in the Fasli years 1342 to 1352 (both years inclusive), or

(ii)for a period of not less than six years immediately preceding the 1st day of January, 1948, or

(iii)for a period of not less than six years commencing not earlier than the 1st day of the Fasli year 1353 (6th October, 1943), and completed before the commencement of this Act, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 34(1)(a) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950