Section 103 in Telangana Land Revenue Act, 1317 F.
103. Responsibility for payment of land revenue.
- The person primarily liable for payment of land revenue for khalsa land, shall be the pattadar of such land, and for non-khalsa land the superior holder thereof.And when he fails to pay the land revenue, the land revenue may be recovered from the Shikmidar, or co-sharer of the superior holder or inferior holder or person in actual occupation of the land, but the amount which he may have paid to the pattadar or superior holder at the time of instalment or thereafter shall not be recovered from him, and the amount so recovered shall be refunded from that pattadar or superior holder.Priority of [Government] [Amended by Act No.III of 1308 F.] Claim for Land Revenue.
