Section 264 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
264. Sale by public auction:
- If the Officer attaching movable property is, under Order XXI, Rule 43 of the Code, authorised to sell it at once, the sale shall be made by public auction, and after such publication and notice as the circumstances to the particular case admit and the Officer shall, not more than two days after the sale, bring into Court, his report of the sale, in manner prescribed by Rule 278.
