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[Cites 0, Cited by 0] [Section 52(11)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(11)(d) in Andhra Pradesh Co-Operative Societies Rules, 1964

(d)[ Where attachment is required before sale, the sale officer shall if possible, cause a notice of attachment to be served on the defaulter personally. Where personal service is not possible, the notice shall be affixed in some conspicuous part of the defaulter's last known residence, if any. The fact of attachment shall also be proclaimed by beat of drum at some place on or adjacent to such property and at such other place or places or through any other mode of advertisement deem fit to give wide publicity as the Registrar of the district may consider necessary to give due publicity to the sale. The attachment notice shall set-forth that unless the amount due with interest and expenses be paid within the date therein mentioned the property will brought to sale. A copy shall be sent to the decree-holder, where the sale officer so directs the attachment shall also be notified by public proclamation in the district gazette;] [Substituted by G.O.Ms. No. 219. Agriculture& Coop. (Co-Operative III), dated 24-12-2012. ]