Section 5 in Andhra Pradesh Revenue Recovery Act, 1864
5. Arrears of revenue how recovered:
- Whenever revenue may be in arrear, it shall be lawful for the Collector, or other officer empowered by the Collector in that behalf, to proceed to recover the arrear, together with interest and costs of process, by the sale of defaulter's movable and immovable property, or by execution against the person of the defaulter in manner hereinafter provided.
