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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(5) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(5)Nothing contained in this section shall apply where any land (not consisting of an entire village) granted on service tenure to the institution falls under Section 3, clause (16) (c) of the Estates Land Act.