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

State of Andhra Pradesh - Subsection

Section 46(1) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

(1)The assessment for sugarcane shall be [ ] twice the abi assessment. The minimum area for sugarcane cultivation shall be ten guntas and if it is cultivated in less than ten guntas, assessment shall be levied on full ten guntas.