Section 9(3) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967
(3)In cases where the assessment, ground-rent peshkash or quit-rent leviable on the land after transfer is already being paid by the municipal council and the land is not transferred by sale or exchange, leased in perpetuity or otherwise permanently alienated, the municipal council shall continue to pay such assessment, ground-rent, peshkash or quit-rent and the liability shall not be imposed on the transferee.
