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State of Andhra Pradesh - Section

Section 275 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

275. Appointment of person to sell:

- The Court may, if it is made to appear that a more advantageous sale can be had thereby or for other sufficient reason appoint a fit person, other than an Officer of the Court or an Advocate, to sell the property, and may fix as his remuneration a sum certain, or a percentage on the net sale proceeds. Such remuneration shall include all personal and travelling expenses, but not the expenses of the sale.