Section 32 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
32. Irrigation of Qual land from Government source.
- If a Qualdar irrigates his qual lands from a Government source within the period of qual three fourths of the full assessment of the land shall be recovered from him besides the qual amount. After the expiry of the period of qual, the full wet assessment shall be levied after deducting dry assessment due to Government, in Inam land.
