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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(5)(e) in Andhra Pradesh Co-Operative Societies Rules, 1964

(e)If crops or ungathered products of the land belonging to a defaulter are attached, the sale officer may cause them to be sold when fit for reaping or gathering or at his option may cause them to be reaped or gathered in due season and stored in proper places until sold. In latter case, the expense of reaping or gathering and storing such crops or products shall be defrayed by the owner upon his redeeming the property or from the proceeds of the sale in the event of its being sold ;