Section 59 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
59. Dry cultivation in addition to wet crop.
- In patasthal wet land, if a dry crop is raised without the help of Government water, in addition to the prescribed wet crops no additional assessment other than the fixed wet assessment shall be levied. Where an irrigated dry crop is grown on wet lands as a second or third crop, the rate leviable for raising such crop would be one third of the difference between wet and dry assessment subject to maximum of Rs.20 per acre.
