Section 52(d) in Telangana Tenancy and Agricultural Lands Act, 1950
(d)all powers, which if the management of the land had not been assumed would have been exercisable by the landholder shall be exercisable by the manager who shall receive and recover all rents and profits due in respect of the land under management and for the purpose of recovering the same may exercise, in addition to the powers exercisable by the landholder the powers exercisable by a Collector for the recovery of land revenue;
