Section 52(14)(i) in Andhra Pradesh Co-Operative Societies Rules, 1964

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State of Andhra Pradesh - Subsection

Section 52(14)(i) in Andhra Pradesh Co-Operative Societies Rules, 1964

(i)At any time within thirty days from the date of the sale of immovable property, the decree-holder or any person entitled to share in a rateable distribution of the assets or whose interests are affected by the sale, may apply to the Registrar of the district to set aside the sale on the ground of a material irregularity or mistake or fraud in publishing or conducting it:

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State of Andhra Pradesh - Subsection

Section 52(14)(i) in Andhra Pradesh Co-Operative Societies Rules, 1964