Section 2 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
2. Occupant shall be entitled to full benefit of improvements.
- Subject to the provisions of these rules, every occupant of land shall be entitled to the full benefits of all improvements made by him in the land at his own expense by way of construction of or repairs to farm buildings and wells or planting of trees or otherwise, and no additional assessment shall be levied in respect of such improvements:Provided, however, that no occupant shall construct any tank or kunta without obtaining the previous permission of Government. The Government may grant such permission subject to such conditions as it may deem fit according to the circumstances of each case. The Collector may order the demolition of any tank or kunta constructed without such permission, without prejudice to any other action that may be taken against the occupant under the law for time being in force. The village officers shall be responsible to see that provisions of this rule are not contravened and shall in case of failure, render themselves liable to dismissal.
