Section 135 in Telangana Land Revenue Act, 1317 F.
135. Mode of payment of purchase money.
- The auction purchaser shall pay the purchase money as directed below:-(a)When the sale is concluded before an officer authorised to confirm and conclude it finally,-(1)on account or movable property, in full, immediately after the sale is concluded or within such period as the officer conducting the sale may fix,(2)on account of immovable property one-fourth, as deposit, immediately after the sale is concluded and the entire balance within 30 days from the date of sale and if the thirtieth day be a public holiday, then on the first day following the holiday;(b)when the sale is concluded before an officer who is not authorised to sanction and conclude it finally,-(1)one-fourth, as deposit, immediately after the sale is concluded,(2)the entire balance, on account of movable property, before sunset of the day on which the notice of sanction of the sale is received, and on account of immovable property within thirty days of the receipt of notice of sanction and if the thirtieth day be a public holiday then on the day following such holiday.
