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State of Telangana - Section

Section 144 in Telangana Land Revenue Act, 1317 F.

144. Sums recoverable under provisions of this Chapter.

- All the Government sums under the following heads may be recovered under the provisions of this Chapter:-
(1)Land revenue.
(2)Quit-rent.
(3)Nazrana.
(4)Peshkesh.
(5)Taxes.
(6)Local cess.
(7)Fine and Penalties.
(8)Income from lands.
(9)Rusum.
(10)Fees.
(11)Charges.
(12)Penal interest.
(13)Lease money.
(14)Moneys recoverable from sureties.
(15)[ Taccavi loans] [Amended by Act No.III of 1355 F.].
(16)[ All sums in respects of which provision has been made in this Act or in any other Act that they be recovered as arrears of land revenue] [Amended by Act No.III of 1355 F.].