Section 26 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
26. Animals which shall graze on land set apart for free pasturage of animals.
- The right of grazing on land set apart for free pasturage of animals shall confine only to the animals of the village within the limits of which the land is situate and for which it has been set apart. If there is a dispute as to such right the decision of the Collector in respect thereof shall be conclusive.
