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 0] [Section 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(1) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 (1)Every person summoned under the Act to give evidence shall, upon attendance be entitled to travelling and subsistence allowances as hereinafter provided.
