Section 28(2) in Rules For Remission Suspension of Land Revenue in Andhra Area
(2)Collectors should, about two months before the commencement of the kist bandi of the year following that in which revenue was suspended, submit for the consideration and orders of the Board of Revenue and Government, a report as to how the early crops of that year have fared, and whether the whole of the suspended revenue and if, not what portion thereof can be collected with the current kist. Similar reports as to the portion of the suspended revenue to be collected with subsequent kists should be submitted in succeeding years until the whole of the suspended revenue is either realised or written off.
