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] [Entire Act] State of Andhra Pradesh - Section Section 9 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950 9. Application for determining reasonable rent:. - An application to the Tribunal for determination of reasonable rent under Section 17 shall be in Form IV and shall bear a court fee of annas 8 (50 Paise).
