Section 52(11)(e) in Andhra Pradesh Co-Operative Societies Rules, 1964

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State of Andhra Pradesh - Subsection

Section 52(11)(e) in Andhra Pradesh Co-Operative Societies Rules, 1964

(e)[ Proclamation of sale shall be published by affixing as notice at the office of the Registrar of the district and taluk office at least thirty days before the date fixed for the sale and also beat of drum in the village on two consecutive days previous to the date of sale and on the day of sale or through any other mode of advertisement deem fit to give wide publicity. Such proclamation shall, where attachment is required before sale be made after the attachment has been affected. Notice shall also be given to the decree-holder and the defaulter. The proclamation shall state the time and place of sale and specify as fairly and accurately as possible: [Substituted by G.O.Ms. No. 219. Agriculture& Coop. (Co-Operative III), dated 24-12-2012.]

(i)the property to be sold;

(ii)any encumbrance to which the property is liable;

(iii)the amount for the recovery of which sale is ordered; and

(iv)every other matter which the sale officer considers material for a purchaser to know in order to judge the nature and value of the property.]

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State of Andhra Pradesh - Subsection

Section 52(11)(e) in Andhra Pradesh Co-Operative Societies Rules, 1964