Andhra Pradesh Land Licensed Cultivators Act, 2011

AN ACT TO PROVIDE LOAN AND OTHER BENEFITS ELIGIBILITY CARD TO THE FARMERS, WHO RAISE CROPS WITH EXPRESS OR IMPLIED PERMISSION OF OWNER OR PATTADAR OF LAND, BUT HAVE NO RECORD FOR SUCH ENJOYMENT WITHOUT EFFECTING THE RIGHTS OF OWNERS, ENABLING THEM TO ACCESS CREDIT FROM THE PUBLIC FINANCIAL INSTITUTIONS AND TO CLAIM BENEFITS OF INPUT SUBSIDY, CROP INSURANCE, COMPENSATION FOR DAMAGE TO CROP AND FOR MATTERS CONNECTED THEREWITH AND INCIDENTAL THERETO.

Act number
Act 18 of 2011
Year
2011
Enacted on
23-12-2011
In force from
23 December 2011
Jurisdiction
Andhra Pradesh State Act
Subjects
Agriculture

Read the full text of Andhra Pradesh Land Licensed Cultivators Act, 2011 section by section on LawLens.

Official source: India Code