Section 1 in Andhra Pradesh Revenue Recovery Act, 1864
1. Interpretation clause-Landholders:
- The term "landholders" as used in this Act, shall betaken to comprise the following persons;All persons holding under a Sanad-i-Milkiyat-i-istimrar, all other Zamindars, Shrotriyamdars, Jagirdars, Inamdars and all persons farming the Land Revenue under the State Government. All holders of land under Ryotwari settlements, or in any way subject to the payment of revenue direct to the State Government.Public Revenue: - Public Revenue due on land shall, for the purposes of this Act, be taken to include cases or other dues payable to the State Government on account of water supplied for irrigation.
