Section 259 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
259. Affidavits and in the case of immovable property certificates to be filed by the applicant:
- The applicant shall, not less than five days before the adjourned hearing or together with his written application, file in Court an affidavit or affidavits stating the interest of the judgment-debtor in the attached property, and whether any person other than the judgment-debtor has any, and what interest, therein; and, in the case of immovable property, then an amount for the realisation of which the sale is held exceeds Rs. 100/- or when the Court so orders, that a search has been made in the office of the Registrar of Assurances of the district, or sub-district, in which the property is situate, for not less than 12 years prior to the date of attachment. In the case of immovable property situated within the limits of a municipality, a certificate from the municipality showing the particulars of municipal tax due on the property shall also be filed.
