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[Cites 0, Cited by 0] [Section 52(13)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(13)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)for payment to the decree-holder, the amount of arrears specified in the proclamation of sale as that for the recovery of which the sale was ordered together with interest thereon and the expenses of attachment, if any, and sale and other costs due in respect of such amount less any amount which may since the date of such proclamation have been received by the decree-holder.