Section 2(iv) in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
(iv)The Government will not be responsible for any loss or damage which may be caused to a ryot on account of coercive processes taken in the villages concerned, if the entire amount due is not paid on or before the prescribed date, or if credit has not been taken in the accounts due either to the neglect, or omission on the part of the ryot to note the correct particulars necessary to enable the amount to be properly credited in the accounts or to any other causes.
