Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 140 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 140. Refund of purchase money if sale is not confirmed or set aside. - Where the sale of any property is not confirmed or set aside the purchaser shall be entitled to receive back the purchase money or the deposit.
