Section 16 in Andhra Pradesh Revenue Recovery Act, 1864
16. Penalty for fraudulent conveyance of property to prevent distress:
- When a defaulter may make a fraudulent conveyance of property to prevent the distress for arrears, any Civil Court of competent jurisdiction, upon proof thereof, shall summarily cause the property to be delivered up to the distrainer. The defaulter will further be liable to the penalties prescribed by Section 424 of the Indian Penal Code (Central Act 45 of 1860).
