Section 58B(b) in Telangana Land Revenue Act, 1317 F.
(b)where a certificate is produced before such Court under the hand and seal of the [*] [Amended by Act No.III of 1355 F.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 F.] to the effect that right of occupancy of the land is not transferable without the sanction of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] which should be previously obtained and that such sanction has not been given, such court shall remove any attachment of land if it has been made or cancel any other process if it has unissued in respect thereof or if the land has been sold auctioned or any such auction has been made as affects right of occupancy of such land, shall also cancel every such sale.]
