Section 6(5) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(5)The order determining the fair rent shall take effect from the commencement of the agricultural year in which the application for the determination of fair rent is made, and shall be in force for [a period of six agricultural years.] [Substituted for 'the duration of the lease' by Act 39 of 1974, w.e.f. 1.7.1974.]
