Section 54 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
54. Remission of second crop assessment of double crop lands under big projects.
- In the case of lands under sources of irrigation having a large and perennial supply of water which can be cultivated for both the crops and have been classed as double crop lands, if during any year any of such lands are not fit for cultivation in the second crop, remission may be granted in Jamabandi under the head kami eksala for the second crop, if there are satisfactory grounds for the same.
