Section 116 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
116. Measures for recovery.
- An arrear of land revenue may be recovered by the following measures and as far as possible, the measurers shall be employed in the order mentioned below:(a)by issuing a notice to the defaulters under Section 118.(b)by distraint and sale of the defaulter's movable property under Section 119:(c)by distraint and sale of the defaulter's immovable property under Section 120;(d)by arrest and detention of the defaulter under Section 122;(e)by forfeiture of the right of occupancy in respect of which the arrear is due under Section 124;(f)[***]
