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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950

8. Penalty for recovery of rent from a tenant in contravention of the provisions of Sections 11, 13 or 14:.-

The penalty to which landholder recovering rent from a tenant in contravention of the provisions of Sections 11, 12, 13 or 14 shall be liable under Section 15 of the Act shall not exceed the amount recovered in excess subject to a minimum of Rs. 25.