Section 122 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
122. Power to arrest defaulter and send him to Civil Jail.
- After an arrear becomes due, when it may not appear possible to recover it in any other way the defaulter may be kept in custody for ten days in the district or Tahsil office, but if within the said period the arrear, together with penalty of interest and the costs of arrest of and subsistence for the defaulter during custody and the cost of notice that may be recoverable is recovered, the defaulter shall forthwith be released. If during the period of ten days the amount due is not recovered the Collector may thereafter or if he deems fit before the expiry of ten days, send the defaulter a warrant to remain in custody in the Civil Jail of his district; but no defaulter shall be kept in imprisonment for a period exceeding one month.
