Section 37 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
37. Wells constructed by ryots within the ayacut.
- (2) If on account of repairs to or extension of a Government source such land can be irrigated from such source for both the crops, the ryot shall be bound to take Government water for both the corps. (3) This rule shall apply also to quali wells construed by ryots in accordance with quals granted under Government Resolution No.38 of 1303 F.
