Section 24 in THE ANDHRA PRADESH STATE DEVELOPMENT CORPORATION ACT, 2020
24. Dues to be recovered as an arrears of land revenue -
All sums due or payable by any person to the Corporation or recoverable by it on account of any charge, costs, expenses, fees, rent, compensation or any other account under this Act or any rule or regulation made there under or any agreement made with the Corporation and all charges or expenses incurred in connection therewith shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue.
