Section 29 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
29. Grant of remission for bed lands.
- If after the bed land is cultivated water comes into the source due to unseasonal rains and the land or any portion of it is submerged and cultivation is not possible, (the lease amount) of the merged area shall be remitted. If, after the land is cultivated, the crop is submerged and destroyed, remission shall be given in accordance with the provisions of Rule 45.
