Section 26 in Andhra Pradesh Revenue Recovery Act, 1864
26. Procedure when defaulter neglects to pay:
- When the amount due shall not have been paid pursuant to the terms of the demand, and no arrangement for securing the same shall have been entered into the satisfaction of the Collector, or other officer empowered by the Collector in that behalf, he shall proceed to recover the arrear by the attachment and sale of the defaulter's land in the following manner.
