Section 23 in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
23. Determination of land revenue before ryotwari settlement is brought into force.
- The land revenue payable to the Government with effect on and from the notified date shall, until a ryotwari settlement effected in pursuance of Section 22 has been brought into force in the estate, be calculated as follows:-(a)In respect of any land held for the purpose of agriculture, not being private land, the land revenue shall be -(i)where the rent payable to the landholder immediately before the notified date has been determined under the Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Act, 1947, the rent so determined; or(ii)where the rent has not been so determined, the rent which would have been payable to the landholder in respect of the fasli year in which the estate is notified; or(iii)where no rent was payable the rent which would have been payable to the landholder immediately before the notified date, by a ryot holding similar land with similar advantages, in the neighbourhood;Provided that in cases falling under sub-clauses (i) and (ii), the land revenue in respect of the fasli year in which the estate is notified shall be the rent due to the landholder, less any payment made to him before the notified date and authenticated in the prescribed manner;Provided further that in cases falling under sub-clause (ii), where after the rent has been determined under the Andhra Pradesh (Andhra Area) Estate Land (Reduction of Rent) Act, 1947, it is found that the land revenue paid exceeds the rent so determined, such excess shall be adjusted towards the land revenue payable in the subsequently fasli year or years.(b)In respect of other lands, the land revenue payable shall be calculated at such rate or rates as the Government may, by general or special order, determine.(c)Notwithstanding anything in clause (a), in the case of wet lands whose irrigation facilities are improved by an irrigation scheme executed by the Government, they may levy additional wet assessment on such lands at such rate as they may, by order, determine having regard to the cost incurred by them and the additional benefit derived by the ryot in respect of such irrigation scheme.Determination, Apportionment and Payment of Compensation
