Section 50 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
50. Distribution of water for cultivation in cases of shortage of water supply.
- If in tabi season a patasthal source does not have so much water as to be sufficient for the entire ayacut under it, the area to be wet cultivated under the source during such season shall be determined after making an estimate of the quantity of water. The Girdawar shall, with the aid of the Village Officers make an estimate of the water after making a panchanama in the presence of respectable panchas of the village and select the lands to be irrigated. In selecting the lands the survey numbers nearest to the source and situated in a compact block should be selected. Standing crop of sugarcane, panmalla or plantains and wet Inam lands of seth sind and neeradies which have been granted to them in lieu of service should be given preference. The Girdawar shall submit his report together with panchanama to the Tahsildar. After the Tahsildar has accorded sanction, arrangement for cultivation shall be made accordingly. The Tahsildar shall be responsible to see that these arrangements are completed sufficiently before the cultivation season.
