Section 14(3) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(3)[x x x] [[ Omitted by Ibid. Prior to its omission it read as below:'(3) Where any person fails to pay the sum referred to in sub-section (2) or any instalment thereof the Revenue Divisional Officer may, subject to such rules as may be prescribed, resume the land after giving an opportunity to the person concerned of making a representation in this behalf and the amount already paid by such person to the Government shall be liable to be forfeited to the Government.']]
