Section 50 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
50. Land revenue to be assessed according to use of land for various requirements.
- Land revenue shall be assessed according to the various modes of use.(a)Agricultural use.(b)In addition to agricultural use any other use from which profit advantage is derived.When rate is assessed on any land for any one of the aforesaid purposes and the land is appropriated for any other purpose the rate thereof shall be altered and fixed again, although the term of subsisting settlement may not have expired. If any land granted by the Government with remission of land revenue for any special purpose is appropriated to some other purpose against the intention of the grant, the land revenue thereof shall be recovered. It shall be lawful for the Collector, and in case a taluqa is under settlement, for the Commissioner of Survey Settlement or Commissioner of Land Records after giving a hearing to the land holder to prohibit its appropriation for any particular purpose and record reasons therefor and to summarily evict the holder who may have appropriated the said land to prohibited purpose.
