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[Cites 0, Cited by 0] [Section 37A(1)] [Section 37A] [Entire Act]

State of Telangana - Subsection

Section 37A(1)(b) in Telangana Revenue Recovery Act, 1864

(b)a sum equal to the arrears of revenue for which the immovable property was sold, together with interest thereon and the expenses of attachment, management and sale and other costs due in respect of such arrears, and may apply to the Collector to set aside the sale.