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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(3)(q) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997

(q)"land holder" means an owner and or a tenant recorded as such in the record of rights - under the Andhra Pradesh Record of Rights in Land Act, 1971 (Act 26 of 1971) in respect of land in the notified ayacut area of an irrigation system.