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[Cites 0, Cited by 0] [Section 52(25)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(25)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)Where assets are held by the sale officer and before the receipts of such assets, demand notices in pursuance of application for execution of decree against the same defaulter have been received from more than one decree-holder and the decree-holders have not obtained satisfaction, the assets after deducting the cost of realisation shall be already distributed by the sale officer among all such decree holders in the manner as provided in Section 73 of the Code of Civil Procedure, 1908.