Section 25 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
25. Alluvion and Diluvion.
- In case of alluvion and diluvion, if the limit of two guntas in the case of wet land and one acre in the case of dry land prescribed in Sections 55 and 56 of the Act is exceeded and the change is of a durable nature, the increase or decrease shall be surveyed and assessed and the Sethwar corrected accordingly. But if the change is of a temporary nature, one year increase or decrease may be made in the Jamabandi.
