Section 4 in Telangana Land Revenue (Enhancement) Act, 1967
4. Declaration of certain wet lands as dry lands and the determination of land revenue payable thereon.
(1)Every wet land in the State which is registered in the land revenue accounts of the Government as being irrigated under any well, spring channel, parre-kalava, naddinala, vagunala, kasam, sona, bila, uppalwat bonda, doruvu, bhurki; kole or by cross-bunding, shall be treated as dry land and the Tahsildar shall, after giving an opportunity to the pattadar to make his representation, determine the land revenue payable on that land for a fasli year, having due regard to the land revenue payable for a dry land of similar classification in the vicinity(2)There shall be levied and collected by the Government from the pattadar for such dry land for every fasli year, the land revenue determined by the Tahsildar under sub-section (1) in lieu of the land revenue payable thereon immediately before the commencement of this Act(3)There shall also be levied and collected by the Government from the pattadar for such dry land an additional land revenue as provided in section 3.
