Section 260 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
260. Order for sale:
- If the provisions of the Code and these rules have been complied with and the proclamation of sale is approved by the Judge, the application shall then be adjourned to a fixed day and the applicant shall, within two days or such other period as may be fixed by the Judge, bring into Court the prescribed fees for proclamation. An order for sale shall then be made. The batta for the sale warrant shall be paid a week before the date fixed for sale and the warrant of sale shall then issue. In case of default, the Court may adjourn the application to a fixed day or may dismiss the execution petition.
