Section 11 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
11. Procedure in selling land: - Sections 36 to 45 apply to the sale of land and the consequences of such sale. The sanction of the Commissioner of Land Revenue previous to the sale of land is not necessary except in the case of zamindaris held under Sanad-i-Milkiyat-i-Istinn-ar. Portions of such zamindaris which have been separately registered as sub divisions may also be sold without the previous sanction of Commissioner of Land Revenue. In addition to the notice required to be issued, when the land of a defaulter is attached, another notice of sale must be issued. This notice must contain the particulars mentioned in clause 2 of Section 36. It must be issued in English as well as in the regional language and fixed up at least one month before the sale, in the Collector's office and in the other places specified. It must also be read out in full at the time of sale, and initialled publicly as so read. A notice in the Form 7-A given in Appendix II should also be published in the district gazette at least a fortnight before the date of the intended sale. When an estate or portion of an estate registered in the name of a transferee under Act IV of 1911 is to be proceeded against for the recovery of arrears of revenue, a copy of the notice should also be served on the owner of the estate not less than one month before the sale. Before the land is sold it should be inspected by an officer not lower in rank than a Revenue Inspector. The officer conducting the sale should himself read the notice and certify the fact in his report of the sale.
Note (1): - Collectors should abstain, except in cases of absolute necessity, from proposing the sale of ancient zamindaris.Note (2): - When large permanently settled estates are sold, the sale should be conducted in the presence of a covenanted officer or Deputy Collector. Petty sales for small balances may take place at the taluk cutcherry in the presence of the Tahsildar or some other servant deputed by the Collector for the purpose.Note (3): - If the defaulter dies at any time before the date of sale of his holding, urgent steps should first be taken for the transfer of registry of the holding to his legal heirs; the sale proceedings should then be started de novo.
