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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(3)(b) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(b)such land is being cultivated personally by the landholder for at least one year before the commencement of this Act, or after the land was surrendered to the landholder by the tenant, or