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 53C] [Entire Act] State of Andhra Pradesh - Subsection Section 53C(3) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (3)The provisions of sub-sections (1) and (2) shall mutatis mutandis apply to lands held by protected tenants as such, including lands if any, held by them as landholders.
