Section 131 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
131. Objection in respect of attached property.
- When any objection is made by any person in respect of any property for the sale of which notification has been issued and not being a holding the right of occupancy of which has been absolutely forfeited to the Government under Section 124, the Collector shall make a summary inquiry and decide it and excluding the property in respect of which the objection is admitted he shall order the rest to be sold.
