Section 277(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)An application for leave to bid at the sale shall be supported by an affidavit setting forth any facts showing that an advantageous sale cannot otherwise be had; and an undertaking shall be given by or on behalf of the applicant, that, in the event of his being declared the purchaser of the property, or of any lot or lots, he will give credit, or will enter up satisfaction of the decree or order under which the sale is made, for the purchase money:Provided that if there are several decree-holders entitled to rateable distribution, the purchase money shall be paid into Court.
