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

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Land Encroachment Rules, 1976

(2)Remission may be granted in respect of wet lands for the reasons specified in sub-rule (1) at the following scale :
Paddy crop Yield in Kilograms of Paddy per acre Remission of Land Revenue
1 2
150 Kgs. and below Full land revenue
Above 150 Kgs. and below 300 Kgs. One half of land revenue.
300 Kgs. and above Nil
Irrigated crops other than paddy:-
1/8th and below of the normal yield Full land revenue
above 1/8th and below 1/4th  
of the normal yield One half of land revenue
1/4th of the normal yield and above Nil
Explanation:- For the purposes of this rule, the Collector shall in consultation with the Director of Agriculture fix the normal yield of the different crops for each district or/part of the district in terms of Kilograms per acre and shall notify the same from time to time in the District Gazette for information of the ryots.