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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(7) in Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977

(7)Pending determination of the question under sub section (3) no creditor or the transferee of the creditor shall sell or pledge or other wise dispose of any movable property pledged by the debtor