Section 44 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
44. Remission of assessment of patasthal wet lands when they are not cultivated for any reasonable grounds.
- If a whole survey or pote number of Patasthal wet land is left fallow for any of the grounds mentioned in the foregoing rule, remission of assessment shall be granted, on an application by the parties or on a report of the local Patwari and Girdawar. For the purposes of Jamabandi such remission shall be called "Kame eksala".
