Section 20 in Rules For Remission Suspension of Land Revenue in Andhra Area
20. Suspension or remission of land revenue under exceptional circumstances .
(1)No remission of any kind shall ordinarily be granted for dry land. But in very exceptional circumstances (i.e.,) on the occurrence of either wide spread calamities such as famine, drought and general failure of crops, or of local calamities caused by harl storms, floods, locusts and the like, suspension or remission of assessment may be allowed according to the following rues:(2)Notwithstanding anything in these rules, if owning to he operation of causes other than those contemplated in these rules, if should appear to the Collector that special measures of relief, whether by way of postponement of kists or otherwise are required he must at once submit a detailed report to the Board of Revenue in order that the orders of Government may be obtained.
