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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(2) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

(2)If a patashal source is breached and the ryots save the crops with their labour and expense, remission up to half the assessment may be granted taking into consideration the expenditure incurred on such saving irrespective of whether or not the water from Government source was taken for more than half the period.