Section 2(l) in Andhra Pradesh Co-Operative Societies Rules, 1964
(l)'sale officer' means an officer of the Co-operative Department [x x x] [Omitted by G.O.Ms. No. 613, F & A, (Co-Operative IV), dated 22-8-1991.] [or an officer of any Co-operative Society] [G.O.Ms. No. 613 (Co-Operative IV), dated 23-8-1991.] empowered by Registrar by general or special order to attach and sell the property of defaulters or to execute decision/orders of Registrar of the district or to execute or to carry out any other orders of Registrar of the district in regard to the attachment and sale of the property;
