Section 55 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
55. Rules relating to alluvial land.
- Alluvial land, upto two guntas where it is wet and upto one acre where it is dry shall remain, without collecting any revenue in the occupation of the holder of the adjacent land, and if it exceeds that extent it shall be let out as unoccupied Khalsa land but the holder of the adjacent land shall have preference over others.
