Section 130 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
130. Procedure for sale and publication of notification.
- When an order for sale of the property of the defaulter is made under the provisions of this Chapter the Tahsildar or any [***] Collector or Deputy or Assistant Collector shall issue a notification in the vernacular. The notification shall contain the following particulars :(a)the time and place of sale;(b)by whose sanction the sale shall be made final;(c)when the property to be sold is revenue land its area and revenue;(d)other matters which the Collector may think necessary.Such notification shall be affixed at some conspicuous place in the chavidi or any place in the village wherein the property was attached and the Tahsildar s Office and its substance shall be proclaimed by beat of drum in the village wherein the property was attached and in such places also as the Collector may deem fit. If the property to be sold be immovable property, a copy of the notification shall also be affixed at some conspicuous place in the Collector's Office and its substance shall be published by beat of drum at the headquarters of the district; and the Collector may in addition to the aforesaid method get very notification published in any other manner also.
