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[Cites 0, Cited by 0] [Section 52(8)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(8)(vi) in Andhra Pradesh Co-Operative Societies Rules, 1964

(vi)Where the property to be attached in execution of a decree is a decree other than a decree of the nature referred to in Clause (i), the attachment shall be made by the issue of a notice by the Registrar of the district the holder of such decree, prohibiting him from transferring or charging the same in any way ; and where such decree has been passed by any Court or by a different Registrar or by any person to whom a dispute was transferred under Section 62 of the Act by a different Registrar or by an arbitrator in another district also by sending to such Court to the Registrar of the district concerned, as the case may be, a notice to obtain from executing the decree sought to be attached until such notice is cancelled by the Registrar who sent the notice.