Section 5 — Fees for selling property to be credited to Government.
The Madras Rent and Revenue Sales Act, 1839
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.Open in Lexace · Ask the AI about this section
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