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State of Andhra Pradesh - Section

Section 47 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

47. Baghat cultivation in patasthal wet land.

- If, in spite of sufficient water being available, baghat cultivation is done in patasthal wet land, the full wet assessment shall be levied. If patashal water is taken for such cultivation throughout the year, full double crop wet assessment shall be charged.