Section 51 in Andhra Pradesh Revenue Recovery Act, 1864
51. Removal of crops may be prevented where revenue is payable in kind:
- When land revenue is payable in kind, it shall be lawful for the Collector or other officer empowered by the Collector in that behalf, to prevent the removal of the crop from the land until a division has been made and the portion which belongs to the State Government has been set apart, unless the landholder furnishes such security as the Collector may deem satisfactory.
