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State of Andhra Pradesh - Section

Section 60 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

60. Payment of compensation:.

- If, in the redistribution of lands in any scheme any person is allotted land of less market value than his original holding, the Consolidation officer may provide in the scheme for payment to him of compensation for such deficiency. He may also fix the assessment including water-rate, if any, payable in respect of each reconstituted holding.