Section 85 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
85. When assessment fixed shall be levied.
- In the agricultural year in which a settlement, whether original or subsequent, is announced under the last preceding section, assessment fixed shall not be levied but it shall be levied in the subsequent year as may be fixed in the announcement of assessment. Any person who does not agree with the assessment fixed may, before the commencement of that agricultural year, file a compromise under Section 64.
