Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Agricultural Holdings (Census) Act, 1957.

(1)Every landholder of a holding the total extent of which exceeds twenty acres of land on the date of commencement of this Act, shall within ninety days thereafter, furnish a declaration of his holding as on that date, to the Tahsildar within whose jurisdiction his holding or any part thereof is situated.