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State of Andhra Pradesh - Section

Section 25 in Rules For Remission Suspension of Land Revenue in Andhra Area

25. Remission of revenue on dry lands.

(1)For loss of crop in dry lands, including those lying in the water spread of Government irrigation sources and assessed at special rates, remission or suspension may be granted by Government at uniform rates, calculated not with reference to individual losses but with reference to the average loss in the whole tract to which the relief is eligible.