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[Cites 0, Cited by 0] [Section 52(25)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(25)(a) in Andhra Pradesh Co-Operative Societies Rules, 1964

(a)Where the sale officer attaches or has attached under these rules any property, which is already under the attachment made in execution of a decree of any court, but not in its custody such court shall receive and release such property and shall determine claims thereto and any objections to the attachment thereof: