Section 6 in Andhra Pradesh Rent And Revenue Sales Act, 1839
6. Delegation of Tahsildars powers:
- And it is hereby enacted that Tahsildar shall have authority, subject to the orders of the Collector, to delegate the powers vested in them by the second section of this Act to any public servants placed under their authority ; and that the provisions of [Section 3] [Substituted for the words and figures "Sections 3 and 5" by the A.P. Extension and Amendment Act, 1958 (Act No. VI of 1959). ] of this Act shall apply to all public servants to whom those powers shall have been so delegated in the same manner as they apply to Tahsildars.[7. Power to invest officers with powers of Tahsildars: - The State Government may, by notification in the Andhra Pradesh Gazette, invest any officer or class of officers with the powers of a Tahsildar under this Act, subject to such conditions and restrictions as may be specified in the notification.][Inserted by the Andhra Pradesh Rent and Revenue Sales and the Andhra Pradesh Revenue Recovery (Extension and Amendment) Act, 1958 (Andhra Pradesh Act VI of 1959).]
