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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Andhra Pradesh - Subsection

Section 268(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(2)Where postponement of sale is occasioned by the intervention of a claim to attached property, the expenses incurred during the period of postponement shall be borne by the claimant, if he fails to establish his claim, and by the attaching creditor, if such claim is allowed.