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[Cites 0, Cited by 0] [Section 56(8)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(8)(b) in Andhra Pradesh Chit Funds Rules, 2008

(b)Where the property is in the possession of some person on behalf of a defaulter, the delivery thereof shall be made by giving notice to the person in possession directing him to give actual peaceful possession to the judgement creditor and prohibiting him from delivering possession of the property to any other persons.