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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(h) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.

(h)"permanent tenant" means a person who, from a date prior to 10th June, 1950, has been cultivating the inam land on a permanent lease from the inamdar whether under an instrument or an oral agreement;