Section 51 in Andhra Pradesh Chit Funds Rules, 2008
51. Investigation of claims and objections against any attachment:
- Where any claim or objection has been preferred against the attachment of any property under section 68 of the said Act, on the ground that such property is not liable to such attachment, the Registrar, or his nominee, as the case may be, shall investigate into the claim or objection and dispose it of on merits.Provided that, no such investigation shall be made if the Registrar or his nominee considers that the claim or objection is frivolous.
