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State of Andhra Pradesh - Section

Section 22 in Rules For Remission Suspension of Land Revenue in Andhra Area

22. Circumstances to be considered in deciding whether any relief is necessary and whether it should take the shape of suspension or remissions.

- In submitting proposals for the grant of relief and as to the form it should take, Collector should be guided by the following considerations namely:
(a)The outturn for the year of the dry crops, both early and late, in the tract reported on;
(b)The crop history of the tract during the two previous years;
(c)The abundance or paucity of its irrigations sources including wells, the irrigation results of the year, and the question whether the dry cultivation is the main or a subordinate feature of the tract;
(d)the prices of produce prevailing in the year and the probability of prices ruling high in the next season also;and
(e)any special local circumstances which may indicate the need or the absence of need for relief.