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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Andhra Pradesh - Subsection

Section 256(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)In order to provide for the custody of property which cannot be conveniently stored or kept in the Court-house, the District Judge may appoint for any Court or group of Courts a Curator who shall furnish security in any form applicable to a Government servant, for an amount to be fixed in each case by the District Judge.