Section 3(g) in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972
(g)"wet land" means land registered as wet single crop wet or double crop wet or compounded double crop wet or special rate wet land, in the land revenue accounts of the Government or assessed as such, and includes:(i)any land included in the ayacut of any Government source of irrigation; and(ii)any land irrigated by water from any Government source of irrigation in any one fasli during the period of three faslies immediately preceding fasli 1381.
