Section 267 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
267. Articles of petty value:
- If the total of the property attached, is in the opinion of the Court, less than Rs. 25/-, the Court may order the sale of such property after notifying, on the notice-board of the Court, the date and time of sale, and sale proceeds, after defraying the expenses shall be treated as attached property.
