Section 6 in Andhra Pradesh Revenue Recovery Act, 1864
6. Terms of Sanad-i-Milkiyat-i-istimrar to be observed:
- If the defaulter held under Sanad-i-Milkiyat-i-istimrar or other similar instrument, the mode of recovering the arrear shall be in accordance with the terms of such Sanad. In the case of other defaulters, the Collector or other officer empowered by the Collector in that behalf may at his discretion, proceed to realise the arrear by the sale of either the movable or immovable property of the defaulter, or of both.
