Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH LAND REVENUE (ADDITIONAL WET ASSESSMENT) RULES, 1974 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . ANDHRA PRADESH LAND REVENUE (ADDITIONAL WET ASSESSMENT) RULES, 1974 In exercise of the powers conferred by sub section (1) of Section 10 of the Andhra Pradesh Land Revenue (Additional Wet Assessment) Ordinance, 1974 (Andhra Pradesh Ordinance No. 10 of 1974), the Governor of Andhra Pradesh hereby makes the following rules, namely: 1. . :- These rules may be called the Andhra Pradesh Land Revenue (Additional Wet Assessment) Rules, 1974. 2. . :- In these rules, unless the context otherwise requires, (a) Ordinance means the Andhra Pradesh Land Revenue (Additional Wet Assessment) Ordinance, 1974. (b) form means a form appended to these rules. (c) section means a section of the Ordinance. 3. . :- (a) The list referred to in sub section (2) of Section 4 shall be in Form I. (b) The list shall be published by affixture in the village chavidi, if there is no such chavidi at a conspicuous place in the village. 4. . :- (1) Every appeal to the Revenue Divisional Officer under sub section (2) of Section 6 shall be accompanied by the original or an authenticated copy of the decision or order of the Tahsildar appealed against. 5. . :- The notification referred to in sub section (1) of Section 9 shall be in Form 2. 6. . :- No appeal petition filed under provisions of the Ordinance shall be liable to be stamped. 7. . :- The service or the communication of any decision or order passed under the Ordinance or under these rules shall be effected by delivering it or tendering it to the pattadar concerned or in his absence to his agent or to any adult member of his family; or where it is not practicable to so deliver,by sending it to him to the last known place of residence of the pattadar under a certificate of posting: Provided that where an order is sent as aforesaid, it shall be deemed to have been served on such person on the date on which the order so sent will, in the usual course of post, be received by the addressee.