Section 49 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
49. If alluvial land be within land excluded from Government demand, etc., shall be subject to original land for purpose of payment of land revenue.
- All rights, conditions, restrictions and liabilities in respect of payment of land revenue applicable to any land excluded from Government demand or Mukta or Inamjodi shall also apply to alluvial land within the limits of such land or which has come up from the river bed on account of the river abandoning its course but land revenue shall not be leviable in respect of any such land or river bed unless the area of the same exceeds the area mentioned in Section 55.
