Section 139 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
139. Order confirming or setting aside sale.
- If application for setting aside the sale is not made under the preceding section or has been made and rejected the Collector shall make an order confirming the sale; and if he thinks that the sale may set aside on reasonable ground though no such grounds where set forth in the application rejected, he may, after recording his reasons make an order setting aside the sale.
