Section 52 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
52. Assessment of land revenue by whom and how to be made.
- In respect of land on which land revenue is wholly or partially recoverable and for which settlement of assessment has not been duly notified, the Nizam Jamabandi shall, with due regard to subsisting rights assess the land revenue but the assessment of land for which settlement has not been made shall not be increased or decreased until settlement is made.
