Section 15 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
15. Extent of land to be sold: - Section 44 authorises the Collector-to sell the whole or any portion of the land of the defaulter for arrears of revenue due by him i.e., the whole or any portion of the holding of the defaulter and not merely the whole or any portion of the fraction of the holding on which the arrears have actually accrued. The latter clause of the section, however, provides that no larger "Section", of the land shall be sold than may be sufficient to discharge the arrears with costs, etc. With reference to this it should be a rule that no section less than a registered revenue field bearing a distinct number shall be sold when the field is in the sole possession of the defaulter.
