Section 13 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987
13.
No representation for stopping or postponing the sale shall be entertained at the time of auction unless a stay order from the Commissioner or the Government, as the case may be, has been obtained for stoppage or postponement of sale. Objections received, if any, at the time of auction shall be forwarded to the Commissioner along with the sale papers for confirmation by the Commissioner for orders.
