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State of Andhra Pradesh - Section

Section 94 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

94. Execution of orders:.

- When an original, appellate or revisional order under this Act involves the payment of money by any person, the money shall be recoverable from such person as if it was an arrear of land revenue and where such order involves the putting of any person in possession of land it shall be executed in the prescribed manner.