Section 3(1) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(1)The maximum rates of rent payable by a cultivating tenant to a landlord, expressed in terms of proportion of gross produce, shall be:(i)[ in the case of every crop grown on any irrigable land, other than the land irrigated by bailing of water-30 per cent of the gross produce.] [Substituted by Act No. 39 of 1974.](ii)in the case of every crop grown on any other land including un-irrigable land-25 per cent of the gross produce.Explanation: The rates mentioned above shall apply to all crops grown on the land, but the cultivating tenant shall be entitled to take the straw in its entirety.
