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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(2) in Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967

(2)The deed transferring the property to the Municipal Council shall be in the appropriate form in Schedule I appended to these rules, with such variations as circumstances may require.