Section 9 in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
9. Management of attached land: - Provision is made under Sections 28 to 33 for managing landed property at any time during attachment. Such management should not be undertaken except so far as may be absolutely necessary during the interval between attachment and sale, or in very exceptional cases, in which the sanction of the Commissioner of Land Revenue should be applied for and the reasons for adopting this course fully stated. The practice of managing estates on which arrears have been allowed to accumulate, with a view to their restoration when clear, is very objectionable, and will not be allowed except for special reasons. The measures authorised by the law must be adopted for the prompt realization of all arrears by the sale of the property, movable or immovable of the defaulting landholder, and it should be clearly intimated to defaulting zamindars and mittadars that the Collector will not undertake the management of their estates when they are in arrear, but will proceed at once to realize it in the manner prescribed by the Act.
Proposals for the employment of any temporary establishment required for managing attached estates should be submitted to the Government through the Commissioner of Land Revenue and the Collector should not employ the staff until the sanction of the Government has been received.
