Section 2 in Telangana Rent and Revenue Sales Act, 1839
2. [ Power of tahsildar to sell property distrained. [Substituted along with marginal heading by Act No.VI of 1959.]
- All tahsildars within the State of [Telangana] shall be vested with the power to sell property distrained for arrears of rent or of revenue and shall be subject to such rules and orders, if any, as may be made by the State Government in this behalf.]
