Section 79 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
79. No number to comprise of less than fixed area.
- Number of any cultivable land shall not be made of less or greater area than fixed by the Government for each district according to different types of land and a statement showing the area fixed shall, before the commencement of the survey be displayed at a conspicuous place in each village. These provisions shall not apply to the numbers which have already been made of a lesser area or which have been made under the special order of a superior Survey officer or which may be made, separately demarcated, under the order of the Collector [***] in accordance with the provisions of Section 25 for purpose other than agricultural.
