Section 52(13)(i) in Andhra Pradesh Co-Operative Societies Rules, 1964

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State of Andhra Pradesh - Subsection

Section 52(13)(i) in Andhra Pradesh Co-Operative Societies Rules, 1964

(i)Where immovable property has been sold by the sale officer, any person either owning such property or holding an interest therein by virtue of a title acquired before such sale may apply to the Registrar of the district to have the sale set aside on his depositing with him-

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State of Andhra Pradesh - Subsection

Section 52(13)(i) in Andhra Pradesh Co-Operative Societies Rules, 1964