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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh Revenue Recovery Act, 1864

23. Sale, how conducted:

- At the appointed time, the property shall be put in one or more lots, as the said officer may consider advisable, and shall be disposed off to the highest bidder. Where the property may sell for more than amount of arrears the surplus, after deducting expenses of process and interest shall be paid to the defaulter.