Section 124(2) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(2)The Government may, whenever it appears necessary, by general or special order, authorise any Collector or Additional Collector to sell the land attached under sub section (1) without the sanction of the Board of Revenue.[***] [The heading 'Attachment of Villages' omitted by the A.P.A.O. 1957.][125 to 128. [Sections 125 to 128 were omitted by the A.P.A.O. 1957.][***]]Stay of Proceedings for Recovery of Arrears.
