Section 114 in Telangana Land Revenue Act, 1317 F.
114. Liability incurred in case of nonpayment of arrears.
- If any instalment be not fully paid even after the expiry of the prescribed time, the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] may adopt measures to recover both the entire amount of land revenue due by the defaulter for the current year and the interest or penalty as may be recovered according to a scale fixed by the [Government] [Amended by Act No.III of 1308 F.]; but if he is satisfied that the arrear of land revenue is only due to poverty he may remit the penalty or interest and refund the same if already recovered.
