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State of Andhra Pradesh - Section

Section 15 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.

15. Recovery of sums payable for support of additional Police force

A11 sums of money payable under the two last preceding sections shall be recoverable by suit in any competent Court, or by distress and sale of the goods of the defaulter under the warrant of a Magistrate.