Section 10 in Telangana Revenue Recovery Act, 1864
10. On tender of arrear and expenses prior to sale, distress withdrawn.
- Where a defaulter may tender payment of the arrear demanded after his property may have been distrained, and prior to the day fixed for sale, together with payment of interest, batta, and all necessary expenses attending distress, the distrainer shall receive the amount immediately upon the same being tendered, and shall forthwith release the property.
