Section 135(2) in Telangana Land Revenue Act, 1317 F.
(2)on account of immovable property one-fourth, as deposit, immediately after the sale is concluded and the entire balance within 30 days from the date of sale and if the thirtieth day be a public holiday, then on the first day following the holiday;(b)when the sale is concluded before an officer who is not authorised to sanction and conclude it finally,-
