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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh Excheats and Bona Vacantia Act, 1974

(2)Where such property is an immovable property, the leasehold thereof shall be sold by public auction by such revenue authority and after following such procedure as may be prescribed and the sale proceeds shall be held in deposit, after deducting therefrom the expenses of the sale.