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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(iii) in Andhra Pradesh Board of Revenue Standing Orders - Collection of Revenue

(iii)Adjournment of sales: - Where the lots to be sold are very numerous, so that they cannot be all sold on one day, the sale may properly be stopped after business hours and adjourned to the next business day, due notice of the day and hour being given. Lots should invariably be put up in the order in which they stand in the list.