Section 282 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
282. Sale Certificate:
(1)A certificate of sale of immovable property shall specify as part of the description of the property, the survey number, if any, and the registration district or sub-district in which the same is situate.(2)All sale certificates of immovable property shall be engrossed on stamp papers of proper value and copies thereof be forwarded to the registering officer or officers under Section 89 of the Registration Act (Act XVI of 1908) within three days for the issue of the certificate.(3)The copy sent to the registering officer shall disclose the stamp value of the documents and the registering officers to whom copies of the sale certificates are being sent within whose jurisdiction any part of the property is situate.(4)The sale certificates shall be drawn up without delay and the certificate ready for delivery shall be notified, on the notice board of the Court within 24 hours of its signature by the Judge.(5)Where a Court sale is finally set aside the Court setting it aside shall send a copy of the order to the, registering officer or officers in whose office a copy of the sale certificate has been filed.
