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State of Andhra Pradesh - Section

Section 56 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

56. Rules relating to diluvial land.

- If diluvial land is upto two guntas where it is wet and upto one acre where it is dry, the pattadar of the land shall not get any rebate in its revenue and if it exceeds that extent rebate shall be given in its revenue.