Section 3 in Andhra Pradesh Revenue Recovery Act, 1864
3. Landholder when and to whom to pay kistBoard of Revenue may alter amounts and dates of payment:
- Every landholder shall pay to the Collector, or other officer empowered by him to receive it, the revenue due upon his land on or before the day on which it falls due, according to the kistbandi or other engagement, and where no particular day is fixed, then within the time when the payment falls due according to local usage :Provided that, except where property is held under Sanad-i-Milkiyat-i-istimrar or other similar instrument, it shall be lawful for the Board of Revenue, by notification published in the District Gazette, to alter and fix, from time to time, the amount of the several kists or instalments, and the dates at which they shall respectively become payable.[Explanation: The reference to the District Gazette in this Act shall in its application to the territories specified in sub-section (1) of Section 3 of the States Re-organisation Act, 1956 (Central Act 37 of 1956) ; be construed as references to the Andhra Pradesh Gazette, until a District Gazette is published for the district in the said territories.] [The explanation was added by Section 5 of the Madras Rent & Revenue Sales and the Madras Revenue Recovery (A.P.Extension and Amendment) Act, 1958. ] -
