4[* * *] All tahaildars within the 5[State of Tamil Nadu] shall be vested with the powers of Commissioners for the sale of property distrained for arrears of rent or of revenue, and shall be subject to all rules and provisions to which by any law or regulation such Commissioners are subject.

Provided always that in respect of the exercise of those powers tahsihars shall be subject to the oontrol and superintendence of the Colleotor, and shall not be subject to the authority of the Zila Judge, except in the case of any judicial proceedings.

Rep., by the Repealing and Amending Act, 1881 (Central Act XII of 1891).

Provided also that tahsildars shall not be entitled to any fee or commission for selling such distrained property; but that all fees or commission which may be now lawfully taken by Commissioners for the sale of such distrained property shall be taken and carried to the account of Government.

And it is hereby enacted that tahsildars shall have authority, subject to the orders of the Colleotor, 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 6[sections 3 and 5] of this Act shall apply to all public servants to whom those powers shall have been so delegated in the same manner as they apply to tahsildars.

1. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into force on the 14th January, 1960.

2. The short title was given by the Pepealing and Amending Act, 1901 (Central Act XI of 1901). This Act was declared by the Laws Local Extent Act, 1874 (Central Act XV of 1874), s. 4 and the Second Schedule, to be in foroe in the whole of the State of Tamil Nadu except the territories mentioned in the Sixth Schedule to that Act. This Act was extended to the merged State of Pudukkottai by section 3 of, and the First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tunil Nrdu Act xxxv of 1949). This Act was extended to the Kanyakumari district and the Shencottah taluk of the Tirunelveh district by section 3 of, and the First Schedule to, the Tamil Nadu (Transferred Territory) Extension of Laws Act, 1060 (Tamil Nadu Act 23 of 1960), which came into force on the 1st April, 1961, repealing the corresponding law in that territory.

3. Rep., Central Act XIV of 1870.

4. The words And it is hereby enacted that from the said day were repealed by the Rereading Act, 1873 (Central Act XII of 1873).

5. This expression was substituted for the expression territories subject to the Presidency of Fort St. George by the Tamil Nadu Adaptation of Laws Order, 1070, which was deemed to have come into force on the 14th January, 1900.

6. These words and figures have been substituted for the words the three last preceding sections by the Amending Act, 1891 (Central Act XII of 1891).