Section 36 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
36. Pucca and kachcha bhurkies and dry lands.
- Dry lands under bhurkies constructed on the banks of natural rivers and nalas shall be charged 1 1/8 the maximum dry rate of the village in the case of pucca bhurkies and 1 1/4 the maximum dry rate in the case of kachcha bhurkies until the next revision settlement.
