Section 48 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
48. All land to be liable to payment of land revenue save in case of remission.
- All land, whether applied to agricultural or any other purpose, and wherever situate shall be liable to payment of land revenue to the Government in accordance with the provisions of this Chapter and Chapters VII and IX except in case title to land has been transferred to any Local Authority or the revenue thereof has been wholly remitted under any special contract with Government or under any order or law.
