Section 24(2) in Rules For Remission Suspension of Land Revenue in Andhra Area
(2)When the crop on wet lands is partially lost remission may, if sanctioned by Government, be granted with reference to the average loss in the whole tract in which such remission is granted. Where the calamity is so grave and of such magnitude as to warrant grant of remission on a scale higher than that provided for under Rule 17, the Collector should submit proposals stating the extent of the land affected and the nature of remission to be graned.
