Section 34 in Andhra Pradesh Revenue Recovery Act, 1864
34. Settlement on withdrawal of attachment:
- All sums received from the property attached, after paying the expenses of attachment and management, shall be carried to the credit of the defaulter in discharge of the arrears due, and interest thereon at the rate of six per cent per annum and as soon as all arrears, interest, costs of attachments, and expenses of management shall have been liquidated, the attachment shall be withdrawn, and a full account rendered of all receipts and disbursements during its continuance.
