Section 26(ii) in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
(ii)Confirmation of Sales: - The Collector or other officer empowered by the Collector, in that behalf shall confirm the sale immediately after the expiration of the prescribed time limit, provided there is no valid application from the defaulter or any other person interested in the property to set aside the sale and provided the highest bidder deposited the purchase money within the said period. The Collector or the officer concerned however has the discretion to extend the time for depositing the balance of purchase money when there is justification.
