Section 10 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
10. Payment of arrears by persons interested: - Under Sections 35 and 37, as amended by Madras Act I of 1897 tenants and bona fide mortgagees of land, attached for arrears or about to be sold, as well as all persons not being in possession thereof but bona fide claiming an interest therein adverse to the defaulter, are given, the option of realising it by payment of the arrear, such persons should be allowed every reasonable facility to save their interest in the land.
Note: - Absentee ryots and encumbrances are permitted to register their addresses and the survey numbers in which they are interested on payment of an annual fee of one rupee which will hold good even if the survey numbers are included in several holdings as situated in several villages of a taluk. If any of these survey numbers are notified for sale for arrears, the fact should be intimated in time to the registered addresses. If the notice is sent by hand, an acknowledgment should be obtained, if by post, it should be registered "for acknowledgment". As a registration fee is levied, no postage or other charges should be made for sending the notice.
