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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967

(1)Immovable property vesting in, but not belonging to a Municipal Council shall not be transferred or charged in contravention of the conditions subject to which such property became vested in the council.