Section 60 in Andhra Pradesh Revenue Recovery Act, 1864
60. Survival of suits against Collector-Liability for predecessor's acts:
- No suit brought against any Collector by any person deeming himself aggrieved by anything done or purporting to be done under this Act, shall abate by reason of the departure from his district of the Collector against whom such suit shall have been brought ; but the suit shall be continued against the successor of such Collector in all respects as though it had been instituted against himself. A suit may be brought against any Collector in his official capacity on account of anything done or purporting to have been done under this Act by his predecessor, subject to the limitation prescribed in the section provided that no Collector shall be personally liable for any official act of his predecessor.[60A. Power to make rules: - (I) The State Government may by notification in the Andhra Pradesh Gazette, make its rule or rules to carry out the purposes of this Act.(2)All rules made under this section shall, as soon as may be after they are made, be laid on the Table of the Legislative Assembly and' shall be subject to such modifications, whether by way of repeal or amendment, as the Assembly may make within fourteen days thereafter during the session in which they are so laid.][Inserted by Madras Rent and Revenue Sales and Madras Revenue Recovery (A.P Extention and Amendment) Act, 1958 (A.P. Act of 1958.) ]
