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[Cites 0, Cited by 0] [Section 52(4)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(4)(ii) in Andhra Pradesh Co-Operative Societies Rules, 1964

(ii)If there is no immovable property or if the sale proceeds of the movable property, or properties attached and sold are insufficient to meet in full the demand of the decree-holder, the immovable property mortgaged to the decree-holder or other immovable property belonging to the defaulter may be proceeded against.