Section 121 in Telangana Land Revenue Act, 1317 F.
121. Property of defaulter exempt from attachment.
- All such property of the defaulter shall be exempt from attachment and sale under the preceding, sections as is exempt under the [Code of Civil Procedure, 1908] [Substituted for the expression 'Hyderabad Code of Civil Procedure' by A.P.A.O. 1957.] from attachment and sale in execution of a decree of a Court. The [Collector's] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] order as to what property of the defaulter shall be exempt from attachment and sale shall be final.Arrest and Imprisonment.
