Section 4 in Andhra Pradesh Land Encroachment Rules, 1976
4. Rate of assessment of lands in Villages:-
The assessment to be levied under Section 3 (1)(ii) of the Act on lands which are the property of Government and which are unauthorisedly occupied in a village, which are not classified and assessed shall be at such rates not exceeding the highest wet rate in force in the district, if the lands are wet and not exceeding the highest dry rate in the district, if the lands are dry, as the Collector may determine.
