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[Cites 0, Cited by 0] [Section 52(11)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

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

(c)If the defaulter fails to pay the amount specified in the demand notice within the time allowed, the sale officer shall proceed to attach and sell or sell without attachment, as the case may be, the immovable property noted in the application for execution;