Section 36A in Telangana Revenue Recovery Act, 1864
36A. [ Certain provisions of section 36 not to apply to cases of purchase by Government. [Inserted by section 2 of the Andhra Pradesh Revenue Recovery (Amendment) Act, 1937 (Act XIV of 1937).]
- The provisions of the Third and Fourth clauses of section 36 shall not apply to cases where immovable property sold under this Act is purchased by the Government.]
