Section 3 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
3. Application for determination whether any person is a protected tenant:.
- An application under Section 35 either by a landholder or by a tenant for the determination of the question whether any person and if so what person is to be deemed to be a protected tenant under Section 34 in respect of any land, shall be in Form No.I, when filed by a landholder and in Form I-A, when filed by a tenant and shall bear a court fee stamp of the value of Re. 1.
