Section 13 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
13. Confirmation of sales: - A Subordinate, Deputy or Assistant Collector in charge of a division of a district has the power to confirm sales and issue certificates under Section 38, Act II of 1864. But the orders of these officers confirming or setting aside sales are subject to the general powers of revision and control exercisable by the Collector under Regulation VII of 1828. Such powers may be exercised by the Collector suo mom or at the instance of one or other of the parties concerned. The law imposes no limitation as to the period within which such powers may be exercised.
Note: - A single certificate may be given for lands purchased at a single sale and the certificate may be in English or in the regional language.
