Section 144 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
144. Sums recoverable under provisions of this Chapter.
- All the Government sums under the following heads may be recovered under the provisions of this Chapter :(1)Land revenue(2)Quit rent(3)Nazrana(4)Peshkash(5)Taxes(6)Local cess(7)Fine and penalties(8)Income from lands(9)Rusum(10)Fees(11)Charges(12)Penal interest(13)Lease money(14)Moneys recoverable from sureties(15)Taccavi loans(16)All sums in respect of which provision has been made in this Act or in any other Act that they be recovered as arrears of land revenue.
