Section 4 in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967
4. Transfers otherwise than by lease of immovable property vesting in municipal council.
(1)A municipal council shall not without the previous sanction of the Collector of the District, make or sanction any transfer except by way of these, of any immovable property, belonging to it or create or sanction of the creation of any charge upon any such property. If the value of the property so transferred or the amount for which the charge is so created exceeds Rs.10,000 the previous sanction of the Government shall also be obtained for the transaction.(2)The deed of transfer of immovable property shall be in the appropriate form in Schedule II appended to these rules with such variations as circumstances may require.
