Section 61 in Telangana Revenue Recovery Act, 1864
61. Regulation V of 1822 not to apply to sales.
- [Regulation V of 1822 shall not be applicable to sales of property under this Act.] [Repealed by Madras Act VIII of 1865, which has itself been repealed by the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, (Act I of 1908).]
