Section 3(4) in Andhra Pradesh Land Licensed Cultivators Act, 2011
(4)The licensed cultivator may be entitled to secure crop loan from any Public Financial Institution, crop insurance, input subsidy in his name and other claims of damage to the crop raised over the said land on the production of the Eligibility Card, subject to the norms governing these benefits, but it does not create or confer any right of possession, tenancy or interest of whatsoever nature over the land under the licensed cultivation.
