Section 18 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
18. Crops on the ground not to be interfered with exception:Except under the special provisions of Section 51, no interference with the land-holder is allowed by the Act in regard to the removal of his crops on the ground, unless they have been attached in due course of the law. When the revenue is payable in kind, which is now very seldom the case, authority is given by this section to prevent the removal of the crop until a division has been made, or security furnished for the Government share.
