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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(1)(b) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(b)all moneys, if any, still remaining due to them
(i)in respect of peshkash, jodi, quit-rent or other amounts of like nature, and cesses; and
(ii)in respect of any claim which was secured immediately before the notified date by a mortgage of, or a charge on, the estate or any portion thereof;