Section 272 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
272. Manner of conducting sale by public auction:
- The order for sale shall direct the party applying for the sale hereinafter called `the applicant' to bring into Court:(1)Affidavits: - An affidavit or affidavits by himself or some other person acquainted with the property, giving the particulars prescribed by Order XXI Rule 66 of the Code, and also stating what, in his opinion, is the best time and place of sale and method of advertising the same and the lots if any into which the property should be divided;(2)Affidavits of fitness: - If an Officer of the Court is not to be appointed, an affidavit as to the fitness of the proposed auctioner;(3)Where the property is immovable property situated within the limits of a Municipality, affidavit stating the Municipal tax if any, due on the property sought to be sold, and the affidavit shall be accompanied by a certificate from the municipality showing the particulars of tax due; and(4)Certificate of search: - In the case of immovable property when a search has been made under Rule 273, a certificate of the result of the search.
