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State of Telangana - Section

Section 134 in Telangana Land Revenue Act, 1317 F.

134. By whose sanction sale shall be final.

- Every sale of immovable property shall be finally concluded by the sanction of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] and that of movable property by the sanction of the officer empowered by the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] by a general or special order.