Section 72 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
72. Application for arrears of land revenue or rent in Tahsil within three years.
- If a pote pattadar Shikmidar or Asami Shikmi does not pay the land revenue or rent in time, application in respect of the same may be presented in Tahsil within three years from the date of its becoming due and the decision of the Tahsil shall be enforced under the rules for the realisation of land revenue, but this procedure shall not be a bar to seek remedy in the Civil court.
