Section 274 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
274. Matter to be determined by Court:
- The Court shall determine the lots, if any, in which the property shall be sold; the manner of advertising the sale; and the probable expenses thereof; and shall fix the date and place of sale; and, after giving notice to the judgment-debtor or other party to the suit or proceeding whose property is to be sold and hearing his objections, if any, settle the proclamation of sale, as in Form Nos. 69 and 70.
