Section 62 in Telangana Revenue Recovery Act, 1864
62. Regulation XXVIII of 1802, and I and II of 1803, not to apply to arrears.
- [Regulation XXVIII of 1802] [Repealed by Madras Act VIII of 1865, which has itself been repealed by the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, (Act I of 1908).] and [Regulations I and II of 1803] [The Andhra Pradesh (Andhra Area) Board of Revenue Regulation, 1803 and the Andhra Pradesh (Andhra Area) Collectors Regulation, 1803.] shall be inoperative as respects arrears of revenue recoverable under this Act.
