Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Land Revenue (Additional Wet Assessment) Amendment Act, 1986 12 of 1986 [24 April 1986] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 4 Andhra Pradesh Land Revenue (Additional Wet Assessment) Amendment Act, 1986 12 of 1986 [24 April 1986] An Act to amend the Andhra Pradesh Land Revenue (Additional Wet Assessment Act), 1975. Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-seventh Year of the Republic of India as follows :- * Received the assent of the Governor on the 24th April, 1986. For Statement of Objects and Reasons, Please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated the 26th March, 1986, at page 3. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Land Revenue (Additional Wet Assessment) Amendment Act, 1986. (2) It shall come into force on the first day of July, 1986. 2. Amendment Of Section 3 :- In the Andhra Pradesh Land Revenue (Additional Wet Assessment) Act, 1975( Act 2 of 1975) (hereinafter referred to as the principal Act) in section 3, after sub-section (2), the following sub-sections shall be added, namely :- "(3) In respect of every wet land in the State held by a pattadar and served by a Government, source of irrigation, there shall be levied and collected by the Government from the pattadar for every fasli year commencing on the first day of July, 1986 and for each subsequent fasli year, an additional land revenue assessment at the rate of one hundred per cent, of the total amount of land revenue and the additional land revenue assessment under sub-section (l) payable thereon for that fasli year. (4) The additional land revenue assessment referred to in sub- section (3) in respect of any wet land shall be in addition to the land revenue payable by a pattadar in respect of that land and the additional land revenue payable under sub-section (1)". 3. Amendment Of Section 4 :- In section 4 of the principal Act, in sub-section (1), for the expression "first day of July, 1974", the expression "first day of July, 1974 or as the case may be, the first day of July, 1986" shall be substituted.