Telangana act 007 of 1839 : The Telangana Rent and Revenue Sales Act, 1839.

Section 1.Repeal of Regulation XXVIII of 1802, section 23.

Repealed by Central Act XIV of 1870.

Section 2.Power of tahsildar to sell property distrained.

¹[2. Power of tahsildar to sell property distrained.-- All tahsildars within the State of ²Telangana shall be vested with the power to sell property distrained for arrears of rent or of revenue and shall be subject to such rules and orders, if any, as may be made by the State Government in this behalf.]

1. Substituted along with marginal heading by Act No.VI of 1959.

2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.

Section 3.Control of tahsildars in exercise of such power.

Provided always that in respect of the exercise of those powers tahsildars shall be subject to the control and superintendence of the Collector, and shall not be subject to the authority of the Zilla Judge, except in the case of any judicial proceedings.

Section 4.Their liabilities in exercise of same power.

Repealed by the Repealing and Amending Act, 1891 (Central Act XII of 1891).

Section 5.Omitted.

¹[5. [XXX]]

1. Omitted by Act No.VI of 1959.

Section 6.Delegation of tahsildar's power.

And it is hereby enacted 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 those powers shall have been so delegated in the same manner as they apply to tahsildars.

1. Substituted by section 4 (iii) of the Andhra Pradesh Rent and Revenue Sales and the Andhra Pradesh Revenue Recovery (Extension and Amendment) Act, 1958 (Andhra Pradesh Act VI of 1959), for the expression "sections 3 and 5" which had been substituted by the Amending Act, 1891 (Central Act XII of 1891) for the words "the three last preceding sections".

Section 7.Power to invest officers with powers of tahsildar.

¹[7. Power to invest officers with powers of tahsildar.-- The State Government may, by notification in the ²Telangana 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. Added by section 4 (iv) of the Andhra Pradesh Rent and Revenue Sales and the Andhra Pradesh Revenue Recovery (Extension and Amendment) Act, 1958 (Act VI of 1959).

2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.