Section 55 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
55. Conversion of patasthal wet land, dry land.
- Land classed as patasthal wet land, which has not been wet cultivated for a period of ten years or more due to reasons beyond the control of the ryot, shall be excluded from wet and included in dry land with the sanction of Collector and ain kami (actual decrease) shall be effected in Jamabandi.
