Section 52(24) in Andhra Pradesh Co-Operative Societies Rules, 1964
(24)The proceeds of every sale held under this rule shall be applied by the Registrar of the district, firstly in payment of all costs, charges and expenses properly incurred by him as incidental to the sale or any attempted sale ; secondly to the discharge of the amount due in respect of which the property was sold and lastly, the residue, if any, shall be paid to the person whose property has been sold or if there are more such persons than one, then to such persons according to their respective interests upon their [joint] [Inserted by G.O.Ms.No. 2804, F & A (Leg.), dated 24-11-1965.] receipt.Any person dissatisfied with the decision of the Registrar of the district in regard to the distribution of such residue may within thirty days of the communication to him of such decision [file a revision under Section 77 of the Act] [Inserted by G.O.Ms.No. 2804, F & A (Leg.), dated 24-11-1965.].The Registrar of the district shall not distribute such residue until thirty days have elapsed from the communication of his decision to all the persons concerned or [if, a revision under Section 77 of the Act has been filed within the said period of thirty days by any such person until the revision petition is disposed of or otherwise than in accordance with the decision of the Registrar therein] [Inserted by G.O. Ms. No. 2804, F & A (Leg.) dated 24-11-1965.].Explanation. - [Omitted by G.O.Ms.No. 2804, F & A, dated 24.11.1965].
