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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Andhra Pradesh - Subsection

Section 46(4) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

(4)After the sugarcane crop has been harvested, if tabi or baghat cultivation is done, full tabi assessment shall be levied for such cultivation but the ryot shall not be bound to do such cultivation.