Section 18 in Andhra Pradesh Forest Settlement Rules, 1969
18.
Where the Forest Settlement Officer acts under Sub-section (4) of Section 11 and commutes a right of pasture or to forest produce by grant of money or land, such commutation shall ordinarily be calculated as follows:(a)if paid in money, at 20 years purchase of the annual value of the right, as ascertained by the Forest Settlement Officer; and(b)if paid by grant of any other land in exchange, the assessment of the land shall be equal to the annual value of the commuted right, as estimated by the Forest Settlement Officer.
