Section 68 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
68. Irrigation of land situated outside the ayacut from Government patashal source.
- If any land situated outside the ayacut of patasthal source is irrigated from a Government patasthal source and as a result of such irrigation, the wet land or a portion thereof registered under such source get affected. patasthal assessment shall be levied on the irrigated land in addition to the dry assessment.
