Section 53 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
53. Bhaghat or wet cultivation in dry land or double crop wet cultivation in single crop wet land.
- If due to repairs to or extension or construction of a source of irrigation at Government expense during the term of settlement, baghat or wet cultivation can be done in dry land, or wet cultivation in a baghat land, or double crop wet cultivation in a single crop wet land. It shall be incumbent on the ryots [subject to Rule 35] to do such cultivation if there are no reasons preventing such cultivation and baghat or wet assessment, as the case may be, shall be levied on such land.Explanation. - Whereafter the first wet crop on a single crop wet land has been harvested, an irrigated dry crop is raised in tabi although sufficient irrigation supplies for raising a second wet crop are available in the source, the assessment chargeable for such irrigated dry crop shall be half the tabi assessment.
