Section 57(1) in Telangana Land Revenue Act, 1317 F.
(1)If any person unlawfully occupies any unoccupied khalsa land or so uses or occupies any land which has been set apart for any special purposes, to the use or occupation of which under this Act he is not entitled or in respect of which his right of use or occupation has extinguished shall,-(a)if the land which he has unlawfully occupied or used without title or has retained in his possession forms part of a number which has been assessed for land revenue, pay the land revenue of the entire number for the whole period of unlawful occupation or use; and(b)if such land has not been assessed for land revenue, pay so much amount of land revenue as would be recoverable in the same village for similar land according to the area of occupied land, period of occupation and the nature of use; and(c)if the land has been used for agricultural purposes he shall at the discretion of the [*] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 F.], pay in addition to the land revenue provided in clause (a) or (b) a fine which may extend to ten times the annual land revenue of the said land recoverable from him. Provided the ten times amount is not less than five rupees otherwise the maximum amount of fine may extend to five rupees and if the land has been used for non-agricultural purposes the maximum amount of fine shall extend to the amount as the Government may by rules fix from time to time.
