Section 11 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
11. Fixation of value for fruit-bearing trees and structures etc.:
(1)The amount payable for fruit-bearing trees shall be at the seignorage rates notified by the District Forest Officer as applicable to the district from time to time and for the Tribunal may require the District Forest Officer in whose jurisdiction the land is situated to furnish an estimate of the amount payable for such trees.(2)The amount payable for the structures of permanent nature shall be equivalent to the depreciated value of the structure as on the specified date and for this purpose the Tribunal may require the Executive Engineer, Roads and Buildings Division, in the district to furnish an estimate of the depreciated value of such structure.
