Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 28 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951 28. Auction of right of cultivation for a specified crop. - If any land mentioned in Rule 27 emerges from the water in any year and is fit for cultivation it shall not be leased for cultivation.
