Section 23 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
23. Limitation of time for execution of process: - Act II of 1864 does not prescribe any limit of time for the service or execution of processes issued under its provisions. It is necessary, however, both for the prompt recovery of the Government revenue and for the protection of revenue defaulters against the executions of unscrupulous process-servers, that some limit of time should be provided. The Board has fixed twenty days as the limit. Any process not served or executed within twenty days after issue must be returned by the process-server with an explanation of his failure to serve or execute it.
