Section 53(3) in Andhra Pradesh Co-Operative Societies Rules, 1964
(3)A direction made for the attachment of any property under Section 73, may be withdrawn by the Registrar of the district–(a)When the party concerned furnishes the security required, together with security for the costs of the attachment; or(b)When the liquidator determines under clause (c) of sub-section (1) of Section 66 of the Act or the official assignee under clause (c) of sub-section (2) of Section 9(c) of the Act determines that no contribution is payable by the party concerned; or(c)When the Registrar passes an order under sub-section (1) of Section 60 of the Act that the party concerned need not repay or restore any money or property or any part thereof with interest or contribute any sum to the assets of the society by way of compensation; or(d)When the dispute referred to in sub-section (1) of Section 61 of the Act has been decided against the party at whose instance the attachment was made.
