Section 52 in Telangana Revenue Recovery Act, 1864
52. Similar process in case of other species of revenue, advances, fees cesses, etc.
- All arrears of revenue other than land-revenue due to the State Government, all advances made by the State Government for cultivation or other purposes connected with the revenue, and all fees or other dues payable by any person to or on behalf of the village servants employed in revenue or police duties, and all cesses lawfully imposed upon land [and all sums due to the State Government, including compensation for any loss or damage sustained by them in consequence of a breach of contract] [Inserted by section 2 of the Madras Revenue Recovery (Amendment) Act, 1939 (Madras Act XV of 1939).], may be recovered in the same manner as arrears of land revenue under the provisions of this Act, unless the recovery thereof shall have been or may hereafter be otherwise specially provided for.
