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[Cites 0, Cited by 0] [Section 282] [Entire Act]

State of Andhra Pradesh - Subsection

Section 282(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(4)The sale certificates shall be drawn up without delay and the certificate ready for delivery shall be notified, on the notice board of the Court within 24 hours of its signature by the Judge.