Section 9 in Telangana Land Encroachment Act, 1905
9. Recovery of assessment or penalty levied as arrears of land revenue.
- The amount of [assessment, rent, fee and penalty] [Substituted for the words 'assessment and penalty' by Act XXV of 1958.] imposed under this Act on any person unauthorizedly occupying any land shall be deemed to be land-revenue and may be recovered from him as arrears of land revenue under the provisions of the Telangana Revenue Recovery Act, 1864 [XXX] [The expression 'or the Madras City Land Revenue (Amendment) Act, 1867, as the case may be' was omitted by the Andhra Adaptation of Laws Order, 1953.].
