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[Cites 0, Cited by 11] [Section 80(1)] [Section 80] [Entire Act]

State of Andhra Pradesh - Subsection

Section 80(1)(c) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987

(c)Every sale of any such immovable property sanctioned by the Commissioner under clause (b) shall be effected by tender-cum-publication in the prescribed manner subject to the confirmation by Commissioner within a period prescribed;