Section 30 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
30. Lease of bed lands of rivers and nalas.
(1)The bed lands of rivers and nalas which come out due to recession of water and area fit for cultivation may be leased on Eksala basis for cultivation, preference being given to persons belonging to Scheduled Castes, Scheduled Tribes, Backward Classes or Harijans and subject to the condition that cultivation is restricted to creepers such as cucumber, melons, mustard and the like, and that all the crops on the land shall be completely removed by the 31st May, so as not to obstruct the free flow or cause silting or general raising of the river bed.(2)The provision of Rule 29 shall apply also to bed of rivers and nalas coming under this rule.
