Section 129 in Telangana Land Revenue Act, 1317 F.
129. Recovery proceedings to be stayed on security being given or amount being paid.
- If, in the presence of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] or other officer appointed by him for this purpose and if the defaulter is imprisoned, before the officer of the jail reliable security or amount in cash towards payment of the aforesaid arrears and other costs is furnished to the satisfaction of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] or such other officer he shall forthwith be released from custody or imprisonment. Any person against whom, under some measure, any proceeding for the recovery is pending before any officer, may deposit the amount demanded with that officer stating that he has objection for the payment of the said amount.
