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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 24] [Entire Act] State of Andhra Pradesh - Subsection Section 24(1) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950 (1)A tenant shall during the continuance of his tenancy be entitled to two-thirds of the total produce of trees naturally growing on the land, the landholder being entitled to one-third of the produce of such trees.
