Section 5(1) in Telangana Land Revenue (Enhancement) Act, 1967
(1)In the case of any land not assessed to land revenue, the Tahsildar shall, after giving an opportunity to the pattadar to make his representation, determine the land revenue payable on that land for a fasli year, having due regard to the land revenue payable for dry or wet land of similar classification in the vicinity, as the case may be.
