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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(2)(a) in Andhra Pradesh Co-Operative Societies Rules, 1964

(a)The sale shall be by public auction and shall be held in the village where the mortgaged property is situated or at the nearest place of public resort if the sale officer is of the opinion that the property is likely to sell to better advantage there ;