Section 142 in Telangana Land Revenue Act, 1317 F.
142. Application of purchase money.
- The purchase money after the sale has been concluded shall be applied first to the payment of expenses of the sale and then to the payment of arrears due by the defaulter at the date of conclusion of the sale and recoverable as an arrear of land revenue, and the person whose property has been sold shall be entitled to the surplus, if any. The expenses of the sale shall be assessed according to rules and orders approved by the [Government] [Amended by Act No.III of 1308 F.].
