Section 6 in Telangana Rent and Revenue Sales Act, 1839
6. Delegation of tahsildar's power.
- And it is hereby enacted that tahsildars 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 by section 4 (iii) of the Andhra Pradesh Rent and Revenue Sales and the Andhra Pradesh Revenue Recovery (Extension and Amendment) Act, 1958 (Andhra Pradesh Act VI of 1959), for the expression 'sections 3 and 5' which had been substituted by the Amending Act, 1891 (Central Act XII of 1891) for the words 'the three last preceding sections'.] 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.
