Section 6(3) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(3)In determining the fair rent, the [Special Officer] [Substituted for 'Tahsildar' by Act 39 of 1974, w.e.f. 1.7.1974.] shall presume, until the contrary is proved, that the agreed rent payable in respect of the holding is the fair rent.
