Do check our products such as, LIBIL: litigation check tool to mitigate legal risk, Patrol: case management tool to monitor and collaborate on cases, and legal research tool to access largest legal database.

ANDHRA PRADESH (TELANGANA AREA) TENANCY AND AGRICULTURAL LANDS (SECOND AMENDMENT) ACT, 1968

ANDHRA PRADESH (TELANGANA AREA) TENANCY AND AGRICULTURAL LANDS (SECOND AMENDMENT) ACT, 1968

ANDHRA PRADESH (TELANGANA AREA) TENANCY AND AGRICULTURAL LANDS (SECOND AMENDMENT) ACT, 1968

Preamble - ANDHRA PRADESH (TELANGANA AREA) TENANCY AND AGRICULTURAL LANDS (SECOND AMENDMENT) ACT, 1968

THE ANDHRA PRADESH (TELANGANA AREA) TENANCY AND AGRICULTURAL LANDS (SECOND AMENDMENT) ACT, 1968

[Act No. 19 of 1968]

[ 3rd October, 1968]

PREAMBLE

An Act further to amend the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950.

BE it enacted by the Legislature of the State of Andhra Pradesh in the Nineteenth Year of the Republic of India as follows:--

 

Section 1 - Short title and commencement

(1)     This Act may be called the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands (Second Amendment) Act, 1968.

 

(2)     It shall be deemed to have come into force on the 22nd April 1968.

 

Section 2 - Amendment of section 50-B, Act XXI of 1950

In sub-section (1) of section 50-B of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950, for the words "four years" the words "six years" shall be substituted.