Section 3 in Telangana Land Revenue (Enhancement) Act, 1967
3. Power of Government to levy and collect additional land revenue.
(1)In respect of every land held by a pattadar, there shall be levied and collected by the Government from the pattadar for every fasli year, an additional land revenue at the following rates, namely:-(i)in the case of wet land,-(a)in the Andhra area, at one hundred per centum of the land revenue payable thereon;(b)in the Telangana area, at thirty per centum of the land revenue payable thereon;(ii)in the case of dry land in the State, at seventy-five per centum of the land revenue payable thereon.(2)The additional land revenue referred to in subsection (1) in respect of any land shall be in addition to the land revenue payable by a pattadar in respect of that land.
