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State of Andhra Pradesh - Section

Section 32 in Rules For Remission Suspension of Land Revenue in Andhra Area

32. Cesses.

- Suspensions and remissions of land revenue will not ordinarily carry with them, suspension and remission of cesses. Collector should bear this in mind when recommending proposals for remission and suspension. But when an assessment of land revenue of any village is entirely suspended or remitted, the demand on account of cesses should temporarily be suspended and realised with the next instalment of land revenue that is actually collected in order to save the individual revenue payers from being harassed by petty demands in time of distress.