Section 30 in Rules For Remission Suspension of Land Revenue in Andhra Area
30. Rules in regard to the relief to be granted.
- The rules in regard to the relief to be granted on occasions of widespread calamity will also apply, generally, to the relief of distress caused by local calamities subject to the following modifications:(i)Such relief, instead of being given on the same scale throughout the tract affected, should as a rule, be based on a field to field inspection directed to the determination of the actual damage suffered by each individual;(ii)the degree of relief to be granted will be determined by Government with reference to the circumstances of each particular case;(iii)in deciding whether relief is necessary or not regard should be had not merely to the field affected but to the entire holding of the landlord or ryot to whom the field belongs and by whom relief is applied for.
