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State of Andhra Pradesh - Section

Section 25 in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

25. Alienation's by debtor.

- All alienation's of immovable property made by an agriculturist debtor on or after the 1st October 1937 shall be invalid as against every creditor whose sale in execution or foreclosure decree has been set aside under section 23 or who became entitled to rateable distribution of the proceeds of such sale under section 73 of the Code of Civil Procedure, 1908