Section 137 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
137. Receipt for purchase money to be furnished and sale as concluded to become absolute.
- On payment of the purchase money the auction purchaser shall get a receipt and after payment of full amount of purchase money such sale, shall subject to the provisions of Sections 138 and 139, become absolute in favour of the purchaser as against all other persons.
