Section 108 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
108. Issue of orders provided for in Section 107 and penalty for contravention thereof.
- Orders provided in clauses (a) and (b) of the preceding section may be issued generally or all the co occupants or land holders or individually or any particular holder. If the orders be made generally to all land holders they shall be issued by proclamation to be made by beat of drum and a copy thereof shall be affixed at some conspicuous place in the village Chavadi. If the said orders be made individually they shall be issued separately to each holder concerned. Any person who contravenes the orders so issued or abets such contravention shall be liable, on conviction after a summary enquiry before the Collector to a fine not exceeding double the amount of the land revenue on the land in respect of produce of which the offence is committed.
