Section 58A(5) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
(5)All alienations of immovable property made by the principal or other landholder of an estate on or after the 19th April, 1949, and before the notified date shall be invalid as against every creditor whose sale in execution or foreclosure decree has been set aside under sub-section (2) or who became entitled to rateable distribution of the proceeds of such sale under Section 73 of the Code of Civil Procedure, 1908.Explanation. - Nothing contained in this sub-section shall apply to any alienation to which the provisions of either Section 18, sub-section (3), or Section 20 apply.
