Section 130 in Telangana Land Revenue Act, 1317 F.
130. Procedure for sale and publication of notification.
- When an order for the sale of the property of the defaulter is made under the provisions of this Chapter the Tahsildar or any [*] [Amended by Act No.III of 1305 F.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] or [Deputy or Assistant Collector] [Substituted for the words 'Duwam Taluqdar' (Second Taluqdar) by A.P.A.O. 1957.] shall issue a notification in the vernacular [*] [The words 'as well as in Urdu' were omitted by the A.P.A.O. 1957.]. 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] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] may think necessary.Such notification shall be affixed at some conspicuous place in the chavdi or any other 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] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] 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] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] Office and its substance shall be published by beat of drum at the headquarters of the district; and the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] may in addition to the aforesaid method get every notification published in any other manner also.
