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State of Andhra Pradesh - Section

Section 42 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984

42. Recovery of duties as arrears of land revenue.

- Whenever any sum is due to be paid by any person under this Act and the sum has not been paid within the time specified for such payment, it shall be recoverable with interest at such rate as may e prescribed, as an arrear of land revenue.