Section 135 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
135. Mode of payment of purchase money.
- The auction purchaser shall pay the purchase money as directed below :(a)When the sale is concluded before an officer authorised to confirm and conclude it finally(1)on account of movable property, in full, immediately after the sale in concluded or within such period as the officer conducting sale the may fix.(2)on account of immovable property one fourth, as deposit, immediately after the sale is concluded and the entire balance within 30 days from the date of sale and if the thirtieth day be a public holiday, then on the first day following the holiday.
