Section 31 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
31. Right of Inamdars to Government water.
- If an Inamdar who, by virtue of Sanad or usage, is entitled to free irrigation of a particular crop from the Government source, takes water for a second crop or for sugarcane, he shall be charged full assessment in respect of the additional crop.Provided that the seth sindies, neeradhies, balutedars shall be charged only 3 4th of the full assessment in respect of the additional crop.
