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[Cites 0, Cited by 0] [Section 52(5)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(5)(j) in Andhra Pradesh Co-Operative Societies Rules, 1964

(j)[ At the appointed time, the property shall be sold in public auction/ e-Auction in terms of one or more lots as directed by the sale officer and shall be disposed of to the highest bidder: [Substituted by G.O.Ms.No. 219, Agriculture & Coop. (Co-Operative III), dated 24-12-2012. ]