Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 278] [Entire Act] State of Andhra Pradesh - Subsection Section 278(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (2)Upon the completion of the sale, the person appointed to sell the property shall file in Court his report of the sale as in Form No. 71.
