Section 26(i) in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue
(i)General Rules: - The sale of property attached for arrears of any kind, whether due to Government or to an intermediate party should be peremptory and without reserve. It is the duty of the Collector to see that the sale is conducted under such supervision as shall prevent collusion. It should also be made known before the sale, the adjournments will not be granted, but that the sale will take place punctually, according to the terms of the notice.
