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State of Andhra Pradesh - Section

Section 62 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

62.

Budkies Bhor Koles which are constructed on the banks of channels of patasthal sources of irrigation for the purpose of carrying water to lands situated at a higher level and which are dependent on the water of such sources shall be deemed to be wells and the assessment on such land shall be levied as per rule 36.