Section 57 in Telangana Revenue Recovery Act, 1864
57. Procedure where defaulter or surety resides out of district.
- Where a defaulter or his surety may reside or hold property out of the district wherein default shall have been made, the Collector of the district in which such defaulter or surety resides or holds property shall, on the written application of the Collector in whose district such default has been made, proceed in all respects against the defaulter and his surety, and his or their property in the same manner as if the default had been made in his own district. Every such application shall be signed and sealed by the Collector making it and shall be conclusive as to the amount due, and the party in arrear, in all proceedings against the Collector acting upon such application, or any person acting under his authority; and no proof of the seal, or signature or official character of the Collector making the application shall be required, unless the Court shall see reason to doubt its genuineness; provided always, that nothing herein contained shall affect the right of any party to sue in his own district the Collector who made the application.[A Collector may delegate all or any of his powers and duties under this section to any subordinate revenue officer not below the rank of Deputy Tahsildar.] [Added by the Andhra Pradesh (Andhra Area) Decentralization Act, 1914 (Act VIII of 1914).]
