Section 1 in Andhra Pradesh Rent And Revenue Sales Act, 1839
1.
[Repeal of Regulation XXVIII of 1802. Section 23] Repealed by Central Act XIV of 1870.[2. Power of Tahsildar to sell property distrained: - All Tahsildars within the State of Andhra Pradesh shall be vested with the power to sell property distrained for arrears of rent or of revenue and all shall be subject to such rules and orders, if any, as may be made by the State Government in this behalf] [Substituted for Sec. 2 by the A.P. Extension and Amendment Act, 1958.].
