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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(5)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)After the distraint is made the sale officer may arrange for the custody of property attached, with the decree-holder or otherwise. If the sale officer requires the decree-holder to undertake the custody of the property he shall be bound to do so and any loss incurred owing to his negligence shall be made good by the decree-holder. If the attached property is live-stock, the decree-holder shall be responsible for providing the necessary [maintenance or upkeep] [Substituted by G.O.Ms. No. 2804, F & A (Leg), dated 24-11-1965.] therefor. The sale officer may at the instance of the defaulter or of any person claiming an interest in such property, leave it in the village or place where it was attached, in the charge of such defaulter or such person, if he enters into a bond in the form specified by the Registrar with one or more sureties for the production of the property when called for ;