Section 20(2) in Rules For Remission Suspension of Land Revenue in Andhra Area
(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.
