Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Andhra Pradesh - Subsection Section 46(3) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951 (3)For the second and third crop of sugarcane commonly known as modam and makarmudam , the same assessment shall be charged as for first tabi crop.
