Section 124(2) in Telangana Land Revenue Act, 1317 F.
(2)The Government may, whenever it appears necessary, by general or special order, authorise any [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] or Additional [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] to sell the land attached under sub-section (1) without the sanction of the [Board of Revenue] [Substituted for 'Subedar' by the A.P.A.O. 1957.]].[***] [The heading 'Attachment of Villages' omitted by the A.P.A.O. 1957.][125 to 128. [Sections 125 to 128 were omitted by the A.P.A.O. 1957.][***]]Stay of Proceedings for Recovery of Arrears.
