Section 3(d) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(d)'double crop wet land' means any wet land registered as double crop or compounded double crop wet land in the land revenue accounts of the Government and includes any wet land not so registered,-(i)for which in accordance with any scheme of localisation being adopted under any Government source of irrigation, water is available in both the first and second crop seasons during a fasli year including the lands covered by Schedule-B and Part II of Schedule-C appended to the draft rules for the irrigation of lands in the Godavari Western, Eastern and Central deltas published in the Rules Supplement to Part-II Extraordinary of the Andhra Pradesh Gazette, dated the 16th July, 1962;(ii)on which two crops per fasli year have or a dufassal crop has been raised with the use of water from a Government source of irrigation in any four fasli years within a continuous period of six fasli years immediately before the specified date;(iii)which is capable of raising two crops per fasli year with the use of water from a tube-well constructed by the Government or any person:
