Section 110 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
110. Attachment of village or part of village for land revenue.
- If the holding consists of an entire village or of a part of a village and the Collector has reason to believe that owing to a dispute among the sharers of for any other reason its land revenue will not be recoverable in the prescribed instalments, he may temporarily attach the village or part of the village and take it under his own management or entrust it to an officer or agent appointed by him for that work. The provisions of Section 125 shall also apply to any village or part of a village which has been temporarily attached under this section and the income of the village or part of the village in surplus after allowing the costs of attachment and management of the land, and payment of the land revenue and of the cost of survey and settlement, if made under Section 77 shall be kept in deposit for eventual payment to the person entitled to the same, or subject to the orders of the Board of Revenue, shall be paid by the Collector to the person entitled to the same.
