Section 52 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
52. Conversion of single crop wet land into double crop wet.
- If single crop patasthal abi land is wet cultivated both in abi and tabi continuously for a period of three years due to sufficient water, being available in the concerned source, it may be converted into double crop land by effecting crop increase (fasal izaffa) in Jamabandi. But if water is taken for the second crop in any year incidentally, wet assessment should be levied under the head "Sivai Jamabandi"
