Section 118 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
118. When and by whom notice of demand may be issued and its costs.
- The Tahsildar may, on any day after the expiry of the date on which the arrear accrues send on any day to the defaulter a notice of demand, and the cost of demand notice being two annas if the amount of demand does not exceed ten rupees, four annas if it exceeds ten rupees but does not exceed twenty five rupees and eight annas in all other cases, may be recovered.
