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[Cites 0, Cited by 0] [Section 52(14)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(14)(iv) in Andhra Pradesh Co-Operative Societies Rules, 1964

(iv)Wherever the sale of any immovable property is not so confirmed or is set aside the deposit or the purchase money, as the case may be, shall be returned to the purchaser.