Section 5 in Andhra Pradesh Land Encroachment Rules, 1976
5. Seasonal remission on wet lands:-
A person who is in unauthorised occupation of Government land and is liable for payment of assessment under Section 3 (1) of the Act shall he eligible for the grant of seasonal remission of assessment on wet lands :Provided that the occupation is unobjectionable :Provided further that such person is a landless poor person.
