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[Cites 0, Cited by 0] [Section 38(7)] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(7)(b) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(b)If the protected tenant holds any land as a landholder, the purchase of the land held by him as a protected tenant shall be limited to such area as along with other land held by him as a landholder will make the total area of land that will be held by him as a landholder equal to the area of a family holding for the local area concerned: