16. Landholder to be entitled to recover land cess and costs.
- Notwithstanding anything contained in this Chapter a landholder or an under tenure holder under the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, shall be entitled to recover, in addition to any sum recoverable by him under section 15 -(a)the land cess if any, paid by him and recoverable under section 88 of the Andhra Pradesh (Andhra Area) District Boards Act, 1920;(b)the land revenue and water cess, if any, paid by him to the State Government which the tenant was bound to pay by virtue of any law, custom, contract or decree of court governing the tenancy; and(c)the costs awarded to him in any decree for rent obtained by him
