Section 273 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
273. Search of encumbrances:
- In the case of a sale of immovable property, the applicant shall when the amount for the realization of which the sale is held' [exceeds] [Substituted by H.S. Dis. 1916 of 1913.] Rs.100 [ and in any other case in which the Court so orders] [The figure 100 was substituted for 500 H.C. Dis. 2133 of 1918.], causes a search to be made in the office of the Registrar of Assurances of the district or sub-district in which the property is situate. If a previous search has been made in the suit or matter; the search shall be made from the date on which the previous search was made, but so that the whole period shall be not less than 12 years, or, if no search has been made, then for a period of not less than 12 years prior to the date of the execution application on which the sale is ordered [**] [Substituted by H.C. Dis. 1247 of 1922.]
