Section 100 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
100. No land revenue to be levied in certain cases on lands within village site.
- No land revenue for purposes of this Act shall in the following cases be levied on lands situated within a village site and not used for purposes of agriculture:(a)where a person or his legal representative upto the date of commencement of this Act, has held any land without payment of land revenue and has not made an agreement with the Government to pay it in future ;(b)where a competent officer has made an order or granted a Sanad in respect of right of occupancy exempting any land from land revenue without fixing any period. In other cases also no land revenue shall be levied on a land within a village site without the sanction of the Government.
