The Telangana Rent and Revenue Sales Act, 1839.

THE TELANGANA RENT AND REVENUE SALES ACT, 1839. 
(ACT NO. VII OF 1839) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Repeal of Regulation XXVIII of 1802, section 23. 
2. Power of tahsildar to sell property distrained. 
3. Control of tahsildars in exercise of such power. 
4. Their liabilities in exercise of same power. 
5. Omitted. 
6. Delegation of tahsildar’s power. 
7. Power to invest officers with powers of tahsildar. 
 
THE TELANGANA RENT AND REVENUE SALES  
ACT, 1839.1 
 
ACT No.VII OF 1839. 
 
1. Repealed by Central Act XIV of 1870. 
 
 
 
2[2. All tahsildars within the State of 3Telangana 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.] 
 
3. 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 Zi lla Judge, except in the case of any 
judicial proceedings. 
 
4. Repealed by the Repealing and Amending Act, 1891 
(Central Act XII of 1891). 
 
4[5. [XXX]] 
 
6. 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 
                                                           
1. The Andhra Pradesh Rent and Revenue Sales Act, 1839 in force in the 
combined State, as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
Order, 2016, issued in G.O.Ms.No. 45, Law (F) Department, dated 
01.06.2016. 
2. Substituted along with marginal heading by Act No.VI of 1959. 
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
4. Omitted by Act No.VI of 1959. 
Power of tahsildar 
to sell property 
distrained. 
Delegation of 
tahsildar’s power. 
Control of 
tahsildars in 
exercise of such 
power. 
Repeal of 
Regulation XXVIII 
of 1802, section 
23. 
Their liabilities in 
exercise of same 
power. 
2  [Act No.VII of 1839] 
to any public servants placed under their authority; and that 
the provisions of 5[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. 
 
6[7. The State Government may, by notification in the 
7Telangana 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.] 
 
* * * 
                                                           
5. 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 o f 1891) for the words “the three 
last preceding sections”. 
6. Added by section 4 (iv) of the Andhra Pradesh Rent and Revenue 
Sales and the Andhra Pradesh Revenue Recovery (Exte nsion and 
Amendment) Act, 1958 (Act VI of 1959). 
7. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Power to invest 
officers with 
powers of 
tahsildar. 

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