Section 122 in Telangana Land Revenue Act, 1317 F.
122. Power to arrest defaulter and send him to Civil Jail.
- After an arrear becomes due, when it may not appear possible to recover it in any other way the defaulter may be kept in custody for ten days in the district or Tahsil office, but if within the said period the arrear, together with penalty or interest and the costs of arrest of and subsistence for the defaulter during custody and the cost of notice that may be recoverable is recovered the defaulter shall forthwith be released.If, during the period of ten days the amount due is not recovered the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] may thereafter or if he deems fit before the expiry of ten days, send the defaulter a warrant, to remain in custody in the Civil Jail of his district; but no defaulter shall be kept in imprisonment for a period exceeding one month.
