Section 60 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
60. Dry cultivation in patasthal wet land.
- In single or double crop wet land exclusively under a patasthal source, if dry cultivation is done due to scarcity of water, only one dry assessment shall be levied irrespective of whether one more dry crops are raised therein and the remaining wet assessment shall be remitted under the kami eksala . If water is taken from Government source for such dry crop once or twice double the dry assessment shall be levied for one such crop.
