Section 153(2) in Telangana District Boards Act, 1955
(2)Application of proceeds of sale. - If not sold at once under sub-section (1), the property seized or a sufficient portion thereof may, unless the warrant is suspended by the person who signed it, or the sum due by the defaulter together with all costs, incidental to the notice, warrant, and distress and detention of the property is paid, be, on the expiry of the time specified in the notice served by the officer executing the warrant, sold by public auction under the orders of the Board and the proceeds, or such part thereof as shall be requisite, shall be applied in discharge or the sum due and of all such incidental costs as aforesaid.
