Section 55 in Andhra Pradesh Revenue Recovery Act, 1864
55. Who to bear expenses of countermanded sale-Recovery thereof:
- Where property having been attached or distrained may be ordered to be put up for the sale, and the sale may be countermanded, the proprietor shall, nevertheless, be responsible for the expenses incurred in consequence of the attachment or distraint, in the same manner as if the sale had taken place ; and in the event of such proprietor omitting to discharge the amount, it shall be recoverable by the process under which the original demand would have been recoverable.[56. Receipts for payment of revenue: - Every person making a payment of revenue shall be entitled to a receipt for the same, and the receipt shall be signed by such officer or person and shall be in such form and contain such particulars as may be laid down by rules made under this Act.][Substituted by Section 2 of the Madras Revenue Recovery (Andhra Pradesh (Amendment) Act VI of 1960. ]
