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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(5)(f) in Andhra Pradesh Co-Operative Societies Rules, 1964

(f)the sale officer shall not work the bullocks or cattle, or make use of the goods or effects, distrained ; and he shall provide the necessary food for the cattle or livestock, the expense attending which shall be defrayed by the owner upon his redeeming the property, or from the proceeds of sale in the event of its being sold ;