Section 14(2) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(2)No tenant shall surrender a part of his holding only.[15. Cultivating tenants, right to first purchase the land leased to him:. - (1) Any landlord intending to sell the land leased to a cultivating tenant shall first give notice to such cultivating tenant, of his intention to sell such land, and requiring him to exercise his option to purchase the land. The particulars to be specified in the notice and the time within which the option shall be exercised by cultivating tenant shall be such as may be prescribed.
