Section 34 in The Hyderabad Court of Wards Act, 1350 F
34. Immovable property under Court's superintendence not to be sold for payment of land-revenue.
- No immovable property under the superintendence of the Court, shall be liable to auction or sale for the purpose of paying the arrears of land revenue. But if such properly is auctioned or sold for any other reason, the arrears of land-revenue shall first be paid from the proceeds of sale.
