Section 45(6) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
(6)The Collector shall be competent to sanction of remission for destruction of crop, after the Jamabandi goshwars have been despatched to the Revenue Department but intimation of such sanction shall be given to the Revenue Department within a week so that a record of the financial result of such sanctions may be maintained.
