Section 27 in Rules For Remission Suspension of Land Revenue in Andhra Area
27. Lands Cultivated without permission.
(1)Any concession allowed to ordinary ryotwari lands may be allowed to lands cultivated with out permission if the Collector is satisfied that the cultivation is otherwise unobjectionable.(2)Such concession may also be granted in the case of minor inam lands in special cases for which full reasons must be given by the Collector.
