Section 107(b) in Telangana Land Revenue Act, 1317 F.
(b)he may direct that such crop shall not be removed from the land on which it has been reaped, or from the place where it may have been stored, without the written permission of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] or of other officer as aforesaid,
