Section 63 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
63. Remission for double crop wet land if one crop is destroyed and the other is obtained.
- In double crop patasthal wet land, if any one of the two crops gets destroyed and other is harvested, the assessment for abi shall be levied and the assessment for tabi shall be remitted under the head moafi eksala .
