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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(5) in Rules For Remission Suspension of Land Revenue in Andhra Area

(5)As soon as an application is received, the Revenue Inspector shall, without any delay, inspect the crops in all the fields mentioned in the application and submit his report to the Tahsildar or Deputy Tahsildar concerned. The Tahsildar or the Deputy Tahsildar as the case may be, will inspect a fair portion of the affected fields, which should in no case, be less than 10 per cent of such fields in each village. The Deputy Collector should also inspect some fields in each village by adopting random method. Crop cutting experiments should be arranged to be conducted by the Tahsildar wherever possible and compulsorily in any village where the area in respect of which applications are made for granting remission exceeds 50 acres.