Section 69(c) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(c)If, apart from the labour and expenses of the Shikmidar through the expenses of the pattadar or owing to other reasons the capacity or the area of the land is improved an enhancement may be made with regard to such improvement provided that no agreement to the contrary has been entered into and enhancement shall not be made again within five years.
