Section 120 in Telangana Land Revenue Act, 1317 F.
120. [ Distraint and sale of defaulter's immovable property. [Amended by Act No.III of 1324 F.]
- The [Collector] or the [Deputy or Assistant [***] [Substituted for the word 'Duwan Taluqdar' (Second Taluqdar) by the A.P.A.O. 1957.] Collector] may distrain the defaulter's immovable property, other than the land held by him, but where such distrain has been made by the order of the [Deputy or Assistant Collector] [Substituted for the word 'Duwan Taluqdar' (Second Taluqdar) by the A.P.A.O. 1957.] it shall not be sold except with the sanction of [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.]].
