Section 251 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
251. Realisation of property attached by seizure:
- When an attachment of property is made by actual seizure, the Court shall, if, within one month from the date of the attachment, the property has not been sold or the attachment has not been removed, of its own motion, direct the property to be sold by the Officer of the Court; and the proceeds of the sale after payment of the expenses of the sale, and the prescribed fees shall be brought into Court to the credit of the suit or matter in which the attachment was made.
