Section 58B in Telangana Land Revenue Act, 1317 F.
58B. Procedure in case of transfer by order of Court of land not transferable without sanction of [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.].
- Where right of occupancy of any land is declared non-transferable without the sanction of the [*] [Amended by Act No.III of 1355 F.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 F.] and the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] has not given sanction for its transfer and the transfer of such occupation has been made by the order of a Civil Court or the Civil Court has passed a decree regarding its transfer or its decree or order is founded on such transfer as has been effected without the sanction of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.].(a)no process of the Civil Court shall have effect on such land nor any transfer thereof shall be considered as valid, and(b)where a certificate is produced before such Court under the hand and seal of the [*] [Amended by Act No.III of 1355 F.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 F.] to the effect that right of occupancy of the land is not transferable without the sanction of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] which should be previously obtained and that such sanction has not been given, such court shall remove any attachment of land if it has been made or cancel any other process if it has unissued in respect thereof or if the land has been sold auctioned or any such auction has been made as affects right of occupancy of such land, shall also cancel every such sale.]
