Section 276 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
276. Proclamation of sale:
- The Proclamation of sale, when settled by the Judge shall be signed by him, and an order for sale shall then be made; and the further hearing of the suit or proceeding shall be adjourned to a day not more than thirty one days from the day fixed by the Court for the sale.[Note:] [P. Dis. No. 4 of 1941] - Under Rule 67(2) of Order XXI of the First Schedule to the Code of Civil Procedure, Civil Courts may direct the publication of the proclamation of sale of immovable property attached in execution proceedings in the Official Gazette or a local newspaper or in both. Where the property attached is immovable property mortgaged to a land Mortgage Bank the proper course for the Court will be to direct the publication of the sale proclamation in the local District Gazette so as to enable the Collector to apprise the land Mortgage Bank concerned of the impending sale.
