Section 67A in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
67A.
Where on a single crop wet land registered in the revenue accounts of the Government, under a Government source of irrigation and irrigated in tabi and a second crop is raised with the help of water drawn from private well throughout the season owing to non availability of water from the Government source, dry assessment or half the tabi assessment whichever is less shall be levied."
