Section 116 in Telangana Land Revenue Act, 1317 F.
116. Measures for recovery.
- An arrear of land revenue may be recovered by the following measures and as far as possible, the measures shall be employed in the order mentioned below:-(a)by issuing a notice to the defaulter under section 118;(b)by distraint and sale of the defaulter's movable property under section 119;(c)by distraint and sale of the defaulter's immovable property under section 120;(d)by arrest and detention of the defaulter under section 122;(e)by forfeiture of the right of occupancy in respect of which the arrear is due under section 124.(f)[ [***]] [Clause (f) omitted by the A.P.A.O. 1957.]
