Section 222 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
222. Amount realised in execution to be paid into Court:
- Except when payment is made to the decree-holder under Rule 230 all moneys recovered by an Officer of the Court, or received by an auctioneer shall be paid into Court in the manner prescribed below for payment of moneys into Court and notice of the payment shall be pasted on a notice board of the Court and a certificate thereof shall be endorsed to the lodgment schedule.
