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State of Andhra Pradesh - Section

Section 52 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.

52. Levy of fines

All fines, and penalties imposed, and all sums of money recoverable under the authority of this Act, may, in case of non-payment thereof, be levied by distress and sale of the movable property of the offender by warrant of the Magistrate