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State of Andhra Pradesh - Act

Andhra Pradesh Rent And Revenue Sales Act, 1839

ANDHRA PRADESH
India

Andhra Pradesh Rent And Revenue Sales Act, 1839

Rule ANDHRA-PRADESH-RENT-AND-REVENUE-SALES-ACT-1839 of 1839

  • Published on 1 January 1839
  • Commenced on 1 January 1839
  • [This is the version of this document from 1 January 1839.]
  • [Note: The original publication document is not available and this content could not be verified.]
Andhra Pradesh Rent And Revenue Sales Act, 1839

1.

[Repeal of Regulation XXVIII of 1802. Section 23] Repealed by Central Act XIV of 1870.[2. Power of Tahsildar to sell property distrained: - All Tahsildars within the State of Andhra Pradesh shall be vested with the power to sell property distrained for arrears of rent or of revenue and all shall be subject to such rules and orders, if any, as may be made by the State Government in this behalf] [Substituted for Sec. 2 by the A.P. Extension and Amendment Act, 1958.].

3. Control of Tahsildars in exercise of such powers:

- Provided always that in respect of the exercise of those powers Tahsildars shall be subject to the control and superintendence of the Collector, and shall not be subject to the authority of the District Judge, except in the case of any judicial proceedings.

4. Their liabilities in exercise of the same power:

- Repealed by the Repealing and Amending Act, 1891 (Central Act XII of 1891).

5.

[x x x][Omitted by the A.P. Extension and Amendment Act VI of 1958.]

6. Delegation of Tahsildars powers:

- And it is hereby enacted that Tahsildar shall have authority, subject to the orders of the Collector, to delegate the powers vested in them by the second section of this Act to any public servants placed under their authority ; and that the provisions of [Section 3] [Substituted for the words and figures "Sections 3 and 5" by the A.P. Extension and Amendment Act, 1958 (Act No. VI of 1959). ] of this Act shall apply to all public servants to whom those powers shall have been so delegated in the same manner as they apply to Tahsildars.[7. Power to invest officers with powers of Tahsildars: - The State Government may, by notification in the Andhra Pradesh Gazette, invest any officer or class of officers with the powers of a Tahsildar under this Act, subject to such conditions and restrictions as may be specified in the notification.][Inserted by the Andhra Pradesh Rent and Revenue Sales and the Andhra Pradesh Revenue Recovery (Extension and Amendment) Act, 1958 (Andhra Pradesh Act VI of 1959).]