Section 75 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
75. Penalty when proved that land holder has by force recovered any amount in excess of fixed land revenue or rent.
- When it is proved to the Collector regarding any land holder that he has unlawfully recovered from any Shikmidar or Asami Shikmi an amount in excess of fixed land revenue or rent payable under the provisions of this Chapter, the Collector shall get the amount recovered in excess refunded to the aggrieved person and may also levy on him a fine not exceeding the amount recovered in excess and the Collector may also, if he deems fit order to pay a portion of the amount of fine recovered to the aggrieved person by way of damages.
