Section 85 in Reductions and Remissions (Andhra Pradesh)
85.
Instruments of partition relating to land held on revenue settlement for a period not exceeding forty-five years and paying the full assessment. Duty reduced to the amount of duty chargeable on a Bottomry Bond or the amount equal to twenty-five times the annual revenue on the separated share or shares of the land. (G.O.Ms.No. 2501, Rev., Dated 30th October, 1947, as amended by G.O.Ms.No. 2469, Rev. Dated 26th August, 1953).
