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[Cites 0, Cited by 0] [Section 44(5)] [Section 44] [Entire Act]

State of Andhra Pradesh - Subsection

Section 44(5)(b) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(b)The tenancy in respect of the land left with the protected tenant after termination under this section shall not at any time be liable to be terminated on the ground that the landholder bona fide requires the said land for the purpose specified in sub-section (1).