Section 277(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)Upset price: - In cases in which the Court may consider that the applicant should not be allowed to bid for less than a sum to be fixed, it shall be competent to the Court to give leave to bid at the sale, only on condition that the applicant's bid shall not be less than the amount so fixed by the Court, which amount shall, as far as practicable, be determined with reference to the probable market value of the property, or of the lot or lots into which the property or of the property is divided for sale.
