Section 37 in Telangana Revenue Recovery Act, 1864
37. Tender of arrears up to sunset on day before sale.
- It shall be competent to the defaulter or to any person acting on his behalf, or claiming an interest in the land, to tender the full amount of the arrears of revenue with the interest thereon, and all charges which have been incurred in demanding the arrears, or in attaching or managing the estate or in taking the steps necessary for sale, and thereupon the sale shall be stayed:Provided always that such tender must be made before sunset on the day previous to that appointed for the sale, and all sums [paid under this or the next succeeding section] [Substituted for the words 'so paid' by section 2 of Madras Act I of 1909.] by any tenant, or bona fide mortgagee, or other incumbrancer [or any person bona fide claiming an interest in the estate adverse to the defaulter] [Inserted by section 2 of Madras Act I of 1897.] may be recovered in the manner provided in section 35.
