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

State of Andhra Pradesh - Subsection

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

(k)Where a decree-holder is himself the purchaser, the purchase money and the amount due on the decree shall be set off against one another and the sale officer shall record satisfaction of the decree in whole or in part accordingly.