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State of Andhra Pradesh - Section

Section 49 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

49. Panmalla cultivation.

- If panmalla is irrigated from a Government patashal source, full double crop wet assessment shall be levied. The minimum area for panmalla cultivation shall be ten guntas and if it is cultivated in less than ten guntas, assessment shall be charged for the full ten guntas.