Section 64 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
64. Remission for single crop abi land if abi gets destroyed and tabi is harvested.
- In single crop patasthal wet land if tabi is cultivated but gets destroyed and the tabi crop is harvested, the assessment for abi shall be remitted under the head moafi eksala and the assessment for abi shall be levied.
