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State of Andhra Pradesh - Section

Section 16 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

16. Abolition of all cesses, etc.:.

- Notwithstanding any agreement, usage or law, it shall not be lawful for a landholder to levy any cess, rate, tax or service of any description or denomination whatsoever, from any tenant in respect of any land held by him as a tenant other than the rent lawfully due in respect of such land.