Section 43 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
43. Wet cultivation compulsory in all lands under patasthal sources.
(1)In the cases of all patasthal wet lands whether classed by statement as single crop abi, single crop tabi or double crop, the abi crop shall be deemed to be first crop and tabi the second crop. Cultivation of all such lands in abi shall be compulsory if water is available at the source. Cultivation in tabi shall also be compulsory if water is available. In the case of all wet lands whether single crop or double crop, full assessment shall be levied for the abi crop and the same assessment shall be charged for the Tabi crop and if third wet crop is also raised on the same land, the charge levied shall be the same as for the crop.
