Section 263 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
263. When movable property is in custody of Nazir or Curator:
- If movable property is in the custody of Nazir or Curator, and it appears to the Court that an immediate sale is necessary, the Court may authorise him to sell the same by public auction and may give such directions as to the date and place of sale and the manner of publishing the same as the circumstances of the particular case admit.
