Section 29 in Rules For Remission Suspension of Land Revenue in Andhra Area
29. Circumstances justifying remission of suspended kist.
(1)Revenue which has been under suspension for three years should ordinarily, and as a matter of course, be remitted and should for that purpose, be included in the quarterly statement of irrecoverable arrears.(2)In the case of fully assessed tracts with a fairly constant outurn, the amount of revenue under suspension at any given time should not, as a rule, exceed the revenue demand of an ordinary year. When the amount suspended exceeds this limit, remission of the excess may ordinarily be recommended in the manner indicated above.
