Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 58 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951 58. Second baghat or dry crop in patasthal baghat land. - In patasthal baghat land, if after the raising of one baghat or dry crop is cultivated no additional demand shall be made in respect thereof.
