Section 53 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
53. Water rate.
- The Government may confer upon the Collector or any officer the power to fix such rate, as may be deemed fit to recover for use of water which is either the property of the Government or which the Government has by constructing and repairing an anicut or by any other means made available for cultivation and with regard to the use of which rate has not already been fixed on the land. Such rate shall be liable to revision after a period which Government may with regard to the principle and rules of settlement, determine and it shall be recoverable as Government land revenue.
