Section 4 in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972
4. Specified limits of wet and dry lands:.
- The specified limit of holding for purposes of Section 5 shall be:(a)in the case of wet land-4 hectares.(b)in the case of dry land-10 hectares.Explanation: For the purpose of computing the specified limit in a case where the holding of any person includes both dry land and wet land, one hectare of wet land shall be deemed to be equal to two and half hectares of dry land.
