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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(ii) in Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977

(ii)Once a bid is knocked down, the sale list shall be signed by the highest bidder, in whose name it is knocked down and witnesses who may include the second highest bidder at the appropriate places and the highest bidder shall give a certificate on the sale notice which will be attached to the sale list, to the effect that he has read and understood the terms and conditions of the sale notice and supplementary conditions if any and that he agrees to abide by them.