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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Land Encroachment Act, 1905

9. Recovery of assessment or penalty levied as arrears of land revenue:-

The amount of assessment, rent, fee and penalty imposed under this Act on any person unauthorisedly occupying any land shall be deemed to be land revenue and may be recovered from him as arrears of land revenue under the provisions of the Andhra Pradesh Revenue Recovery Act, 1864.