Section 52 in Andhra Pradesh Revenue Recovery Act, 1864
52. Similar process in case of other species of revenue, advances, fees, cases, etc.:
- All arrears of revenue other than land revenue due to the State Government, all advances made by the State Government for cultivation or other purposes connected with the revenue, and all fees or other dues payable by any person to or on behalf of the village servants employed in revenue or public duties, and all cases lawfully imposed upon land and all sums due to the State Government, including compensation for any loss or damage sustained by them in consequence of a breach of contract, may be recovered in the same manner as arrears of land revenue under the provisions of this Act, unless the recovery thereof shall have been or may hereafter be otherwise specially provided for.[52A. Recovery of sums due to certain banks and other public bodies as arrears of land revenue] [Inserted by Section 2 of A.P. Act No. 18 of 1977.]: - (1) Without prejudice to any other mode of recovery which is being taken or may be taken, all loans granted and all advances made to any person -(i)by any bank to which the re-payment of the said loans and advances is guaranteed by the State Government ; or(ii)by such Corporation established by or under a Central or Provincial or State Act, or Government Company as defined in Section 617 of the Companies Act, 1956, or such other public body as may be notified in this behalf by the State Government in the Andhra Pradesh Gazette ;(iii)[ by any Bank under any welfare scheme or programme, such as Prime Minister's Rozgar Yojana and the like, sponsored by the State or Central Government as may be notified therein in this behalf by the State Government in the Andhra Pradesh Gazette ;] [Inserted by Section 2 of A.P. Act No. 22 of 1997 w.e.f. 19.6.1997. Pub. in A.P. Gazette Pt. IV-B (ext.) dated 21-8-1997. ]together with interest on such loans and advances and all sums, such as rents, margin money and the like, due to the bodies mentioned aforesaid may be recovered in the same manner as arrears of land revenue under the provisions of this Act:Provided that the State Government may, by notification in Andhra Pradesh Gazette, specify the loans and advances together with interest thereon, and other sum due to the bodies mentioned it item (ii) [and item (iii)] [Inserted by Section 2 of A.P. Act No. 22 of 1997 w.e.f. 19.6.1997. Pub. in A.P. Gazette Pt. IV-B (ext.) dt 21-8-1997.] above which may be recoverable under the provisions of this section.Explanation: In this sub-section, "bank" means any banking company as defined in Clause (c) of Section 5 of the Banking Regulation Act, 1949, and includes-(a)the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934.(b)the State Bank of India constituted under the State Bank of India Act, 1955.(c)any subsidiary bank as defined in the State Bank of India (Subsidiary Bank) Act, 1959 ;(d)any corresponding new bank constituted under Section 3 of the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970.(e)[ Central Act 40 of 1980:-- any corresponding new Bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings)] [Added by Ibid.] [*] [Added by lbid. Act, 1980.](2)Out of the proceeds of the dues pertaining to the bodies mentioned in item (ii) [and item (iii)] [Inserted by Section 2 of A.P. Act No. 22 of 1997 w.e.f. 19.6.1997. ] of sub-section (1) so recovered, ten per centum thereof shall be deducted towards the collection charges and the balances shall be paid by the Collector or other officer empowered by the Collector in that behalf, to the respective bodies.
