Section 121 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
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 except under the Code of Civil Procedure, 1908 from attachment and sale in execution of a decree of a Court. Collector's order as to what property of the defaulter shall be exempt from attachment and sale shall be final.Arrest and Imprisonment
