Section 112 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
112. Government to determine date and instalments for recovery of amount.
(1)Land Revenue, except under circumstances mentioned in Sections 106 to 110, shall be payable in such instalments and on such dates and at such places, and to such persons as may be determined by order of the Government for this purposes.(2)No officer shall recover any instalment before prescribed date.Defaulters
