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State of Andhra Pradesh - Section

Section 262 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

262. Sale of livestock etc.:

- Unless the Court otherwise orders, all sales of livestock agricultural produce, articles of local manufacture and other articles commonly sold at village markets which have not been brought to the Court, shall be held at such market in the neighbourhood of the place where the articles were attached as may appear to be for the greatest advantage of the judgment-debtor, regard being had to the prospect of good prices and the saving of expenses of transport.