Section 43 in Andhra Pradesh Revenue Recovery Act, 1864
43. Recovery of arrears due to defaulter on the day of sale:
- Arrears of rent which on the day of sale may be due to the defaulter from his under-tenants shall, in the event of the sale, be recoverable by him after the sale by any process except, distraint, which might have been used by him for that purpose before the said sale.
