Section 81 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
81. Settlement officers to make assessment.
- Subject to rules made under Section 172 the Survey officer shall, with due regard to laws and subsisting rights, make the assessment on all lands within the local limits in respect of which an order may have been under Section 77. Provided the land is not wholly exempt from the land revenue ; but nothing in this section shall be construed to prevent the Survey officer from making or registering the assessments on land wholly exempt from land revenue or specially expected under Section 77 from settlement or from dividing into numbers all such land where the survey is being made.
