Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3)(c) in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972

(c)in calculating the holding of any person being an individual or any member of a family, the share of such individual or member in the lands held by an undivided Hindu family shall also be taken into account and for this purpose such share be deemed to be the extent of land which would be allotted to such individual or member had there been a partition of the lands held by the undivided Hindu family.