Section 70 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
70. When Shikmidar shall be entitled to reduction of rent.
- A Shikmidar shall be entitled to reduction of rent in the following case only:(a)When any reduction in the land revenue in respect of land held by the Shikmidar is made by the Government or any local tax is remitted by the Government in proportion thereto provided that no agreement to the contrary exists.(b)When it may be so provided in the agreement.(c)When the area or capacity of the land diminished owing to some reason, not being the result an act of the Shikmidar, provided that no agreement to the contrary has been entered into.
