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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Rules For Remission Suspension of Land Revenue in Andhra Area

(1)On registered double crop lands if only one irrigated crop is secured only single crop wet assessment will be charged and the remaining assessment remitted subject of course to the proviso in Rule 5.