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State of Andhra Pradesh - Section

Section 51 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

51. Conversion of patasthal baghat land into patashal wet.

- In patasthal baghat land if a single or double wet crop is raised continuously for the three years, it may be converted into single or double crop wet land, as the case may be by effecting decrease and increase in Jamabandi.