Section 131 in Telangana Land Revenue Act, 1317 F.
131. Objection in respect of attached property.
- When any objection is made by any person in respect of any property for the sale of which notification has been issued and not being a holding the right of occupancy of which has been absolutely forfeited to the [Government] [Amended by Act No.III of 1308 F.] under section 124, the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] shall make a summary inquiry and decide it and excluding the property in respect of which the objection is admitted he shall order the rest to be sold.
