Section 281(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)If the sale is set aside under Order XXI, Rule 90 of the Code, the Court shall determine whether any and what party is responsible therefor and may order such party to pay the costs and expenses of the sale, and may make an order that any other party entitled to have the property sold may have the conduct of the sale and may make an order for the re-sale of the property.
