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State of Andhra Pradesh - Section

Section 17 in Rules For Remission Suspension of Land Revenue in Andhra Area

17. Scale of Remissions.

- If a wet crop is sown in any wet land and the crop is destroyed on account of scarcity of water, or pests or any other cause beyond the control of ryots, full remission shall be granted, where the yield of paddy crop is 150 Kgs. and below ; half remission shall be granted where the yield is 300 Kgs. and below but above 150 Kgs. and no remission shall be granted where the yield is above 300 Kgs. per acre. In the case of other irrigated crops, full remission shall be allowed where the yield is 1 8th and below and half remission where it is 1/4th and less, but above 1 8th, and no remission where it is above 1/4thof the standard yield.Explanation. - For the purpose of the above rule, the Collector shall in consultation with the Director of Agriculture fix standard yield of the different crops for each district in terms of bags of Kg.