Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 66 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

66. Provided that all the lands under well situated in the ayacut shall be treated as under patasthal source.

- For purposes of assessment of lands whether classed in the settlement records as motasthal or patasthal shall be treated as if there were no classification on account of motasthal source: