Section 69(a) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(a)When after expiry of term of settlement an enhancement in the assessment of land revenue on the land held by the Shikmidar is made by the Government or at any time any new local tax is levied by the Government, the Shikmidar shall be liable to a proportionate increase, provided that no agreement to the contrary has been entered into.
