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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(b) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(b)A sum of Rs 500 representing the arrears of rent in respect of a particular holding for fasli 1345 and prior faslis and the rents for faslis 1346 and 1347 for that holding are in arrear and outstanding at the commencement of this Act, the rent for each fasli being Rs 100 The ryot or tenant pays the landholder within 30th September, 1938 the rent for fasli 1347 but fails to pay within the 30th September 1939 any portion of the rent for fasli 1346 Only a sum of Rs 250 or one half of the rent of faslis prior to and inclusive of fasli 1345 will be deemed to be discharged.