Section 3(v) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(v)'wet land' means land registered as wet, single crop wet, double crop wet, compounded double crop wet or special rate wet land, in the land revenue accounts of the Government or assessed as such; and includes any land not registered as wet which has been-(i)included in the ayacut of any Government source of irrigation;(ii)irrigated by water from any Government source of irrigation in any four fasli years within a continuous period of six fasli years immediately before the specified date; or(iii)irrigated by a tube well constructed by the Government or any person:
