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 4 in Laoni Rules, 1950 4. (a)A separate file with a fly sheet as per Form A shall be opened in respect of each application received by the Tahsildar for land for laoni.(b)An Index Register of all the applications received shall be maintained in Form B.
