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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Rent And Revenue Sales Act, 1839

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.