Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Rent And Revenue Sales Act, 1839 7 of 1839 CONTENTS 1. Section 1 2. Power of Tahsildar to sell property distrained 3. Control Tahsildar in exercise of such powers 4. Their liabilities in exercise of same power 5. Fees for selling property to be certified to Government 6. Delegation of Tahsildars powers 7. Power to invest officers with powers of Tahsildars Andhra Pradesh Rent And Revenue Sales Act, 1839 7 of 1839 The original title The Madras Rent and Revenue Sale Act, 1839" was substituted by the above title by the A.P. Laws (Amendment of Short Titles) Act, 1961 (Act IX of 1961), published at pages 27, 28 of the A.P. Gazette Part IV-B Extraordinary, dated 17-2-1961. After integration of the State under the States Re-organisation Act, this Act as in force in the Andhra Region as on 1-11-1956 was extended and brought into force in the Telangana Region with effect from 19- 1-1959 by Section 3 of the A.P. Rent and Revenue Sales and the A.P. Revenue Recovery (Extension and Amendment) Act, 1958 (A.P. Act VI of 1959). 1. Section 1 :- [Repeal of Regulation XXVIII of 1802. Section 23] Repealed by Central Act XIV of 1870. 2. Power of Tahsildar to sell property distrained :- 1[All Tahsildars within the State of Andhra Pradesh shall be vested with the power to sell property distrained for arrears of rent or revenue and all shall be subject to such rules and orders, if any, as may be made by the State Government in this behalf]. 1. Substituted by the original section by the A.P. extension and Amendment Act, 1958. 3. Control Tahsildar in exercise of such powers :- Provided always that in respect of the exercise of those powers Tahsildars shall be subject to the control and superintendence of t h e Collector, and shall not be subject to the authority of the District Judge, except in the case of any judicial proceedings. 4. Their liabilities in exercise of same power :- Repealed by the Repealing and Amending Act, 1891 (Central Act XII of 1891). 5. Fees for selling property to be certified to Government :- 1[xxx] 1. Section 5 omitted by the A.P. Extension and Amendment Act VT of 1958. 6. Delegation of Tahsildars powers :- And it is hereby enable that Tahsildars 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 1[Section 3] of this Act shall apply to all public Servants to whom these powers shall have been so delegated in the same manner as they apply to Tahsildars. 1. The bracketed words were substituted for the words "Sections 3 and 5 by the A.P. Extension and Amendment Act, 1958 (Act IV of 1959). 7. Power to invest officers with powers of Tahsildars :- 1[T he 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.] 1 . Inserted by the A.P. Rent and Revenue Sale and the A.P. Revenue Recovery (Extension and Amendment) Act, 1958 (A.P. Act IV of 1959).