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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(1)Notwithstanding any agreement or usage or any decree or order of the Court, or any law to the contrary, the maximum rent payable by a tenant for a lease in respect of the following classes of land shall be the multiples of the land revenue for the time being in force or if no land revenue is in force the land revenue which may be assessed thereon, as shown hereunder against them:
(a) Dry land of Chalka Soil 4 times the land revenue
(b) Dry land of Black Cotton Soil 5 times the land revenue
(c) Baghat 5 times the land revenue
(d) Wet land-
(i) Irrigated by wells 3 times the land revenue
(ii) Irrigated by other sources 4 time the land revenue
(e) Classes of land which do not fall within the Clauses (a), (b), (c) or (d) Reasonable rent determined having regard to the classes of land and the rent fixed for the said categories.
Explanation I: Lands irrigated by wells which are assessed as dry shall be deemed to be wet lands for purposes of this section.Explanation II: In the former Non-Diwani areas which have not yet been settled or resettled, the multiples of land revenue payable as rent shall be calculated on the land revenue prevailing in the adjoining Diwani areas:Provided that only the landholder shall be liable for the payment of the land revenue to the Government and in case the tenant pays the same to the Government he shall be entitled to deduct the same from the rent payable by him:Provided further that where on any land special improvements have been made by the landholder, such as sinking a well, the tribunal may in respect of such land fix any higher multiple of land revenue as the rent payable therefor.