Section 6 in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987
6.
Every sale of any immovable property permitted by the Commissioner under clause (b) of sub-section (1) of Section 80 shall be effected by tender-cum-publication by the Executive Officer of the institution or where there is no Executive Officer, by the Chairman of the Board of Trustees in the presence of the Assistant Commissioner, in whose jurisdiction the property is situate where the probable value of the sale does not exceed Rupees one lakh and where the probable value exceeds Rupees one lakh such sale shall be conducted in the presence of the Deputy Commissioner, in whose jurisdiction the property is situate. Sale of immovable property situated outside the State, shall be conducted in the presence of such officer authorised by the Commissioner in this behalf.Provided that where the actual bid amount secured at the auction exceeds rupees one lakh in the presence of the Assistant Commissioner, it shall not be deemed to be invalid.
