Section 67 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
67. Patashal wet land irrigated partly from the concerned source and partly from the unconcerned source.
(1)In the event of partial failure of water from the patasthal source, no remission shall be granted if the source has irrigated a crop for not less than half the period before the source dried up and the crops are saved with the help of any auxiliary or quali or inami well. But half the assessment shall be remitted if the patasthal source has irrigated the crop for less than half the period.(2)If a patashal source is breached and the ryots save the crops with their labour and expense, remission up to half the assessment may be granted taking into consideration the expenditure incurred on such saving irrespective of whether or not the water from Government source was taken for more than half the period.
