Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(2)Notwithstanding anything contained in sub-section (1) it shall be lawful for a tenant to be a member of a co-operative farming society, and as such member to sublet, assign, mortgage or create a charge on his interest in the land in favour of such society.