Section 21 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
21. Procases to be served in other districts or taluks: - Under Section 57 as amended by Act VIII of 1914, Collectors may delegate all or any of their powers and duties under this section to any subordinate revenue officer not below the rank of a Deputy Tahsildar. Requisitions to other districts or to other taluks within the district, for the collection of arrears under Section 57 should be sent as sparingly as possible, wherever it is necessary to send a demand notice to another district, or to another taluk of the district, for attachment of movables, the Tahsildar or the Deputy Tahsildar of the taluk in which the default occurs should proceed against the land in his taluk simultaneously, so that no time may be lost, if eventually, it becomes necessary to pursue the latter course to a conclusion.
