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[Cites 0, Cited by 0] [Section 282] [Entire Act]

State of Andhra Pradesh - Subsection

Section 282(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)A certificate of sale of immovable property shall specify as part of the description of the property, the survey number, if any, and the registration district or sub-district in which the same is situate.