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[Cites 0, Cited by 0] [Section 52(21)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(21)(a) in Andhra Pradesh Co-Operative Societies Rules, 1964

(a)Where any claims is preferred or any objection is made to the attachment of any property under this rule on the ground that such property is not liable to such attachment, the officer shall investigate the claim or objection and dispose it of on the merits: Provided that no such investigation shall be made when the sale officer considers that the claim or objection is frivolous.