Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 253] [Entire Act] State of Andhra Pradesh - Subsection Section 253(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (2)In other cases, attached property brought to the Court shall be retained by the Nazir in the Court house if it can conveniently be stored or kept there.
