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State of Telangana - Act

Telangana Rent and Revenue Sales Act, 1839

TELENGANA
India

Telangana Rent and Revenue Sales Act, 1839

Act 7 of 1839

  • Published on 1 June 2016
  • Commenced on 1 June 2016
  • [This is the version of this document from 1 June 2016.]
  • [Note: The original publication document is not available and this content could not be verified.]
Telangana Rent and Revenue Sales Act, 1839(Act No. 7 of 1839)Last Updated 10th January, 2020The Andhra Pradesh Rent and Revenue Sales Act, 1839 in force in the combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

1. Repeal of Regulation XXVIII of 1802, section 23.

- Repealed by Central Act XIV of 1870.

2. [ Power of tahsildar to sell property distrained. [Substituted along with marginal heading by Act No.VI of 1959.]

- All tahsildars within the State of [Telangana] shall be vested with the power to sell property distrained for arrears of rent or of revenue and shall be subject to such rules and orders, if any, as may be made by the State Government in this behalf.]

3. Control of tahsildars in exercise of such power.

- 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 Zilla Judge, except in the case of any judicial proceedings.

4. Their liabilities in exercise of same power.

- Repealed by the Repealing and Amending Act, 1891 (Central Act XII of 1891).

5. [ [Omitted by Act No.VI of 1959.]

[XXX]]

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.

7. [ Power to invest officers with powers of tahsildar. [Added by section 4 (iv) of the Andhra Pradesh Rent and Revenue Sales and the Andhra Pradesh Revenue Recovery (Extension and Amendment) Act, 1958 (Act VI of 1959).]

- The State Government may, by notification in the [Telangana] 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.]