Section 14 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
14. Collection of arrears on minor inams in zamindars: - The relation of landlord and tenant does not exist between zamindars and holders of inams situated within their estates and settled by the Inam Commission. The quit rent on such inams can therefore be collected only under Act II of 1864. In cases in which the collection of quit rent and land-cess on such inams has been made over to zamindars, the latter should apply to the Collector to put Act II of 1864 into force against defaulting inamdars. Such applications must, however, be limited to the recovery of arrears of the three faslis immediately preceding the year in which application is made to the Collector, that being the period within which arrears can be recovered by suit in the civil courts.
