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[Cites 0, Cited by 0] [Section 25A(1)] [Section 25A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25A(1)(d) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(d)An order under section 22 directing or refusing to direct the refund of any excess realized in execution of a decree; (e) An order under section 23, section 23A or section 23B setting aside or refusing to set aside any sale or foreclosure of immovable property;