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[Cites 0, Cited by 0] [Section 52(21)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(21)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)Where the property to which the claim or objection relates has been advertised for sale, the sale officer may postpone the sale pending the investigation or the claim or objection.