Section 76 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
76. In default of payment of land revenue it shall be lawful in certain cases to cease and auction right of pattadar and make any co occupant or other concerned person a pattadar.
- When it appears to Collector that a pattadar with intent to defraud or cause injury to Shikmidar or other person interested in the number, has, wilfully not paid the land revenue and rendered the number liable to attachment and sale, the Collector may instead of attaching and selling the right of occupancy, attach only the title of such pattadar, and on condition of payment of the whole amount of land revenue due on that land cause the name of the Shikmidar or the person interested in such number to be entered as a pattadar in the village records. The person whose name may be so entered in the village records shall acquire the same rights as the original pattadar.
