Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Andhra Pradesh - Subsection Section 6(c) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975 (c)The notice of sale of lease hold shall specify the description and location of the property and period of lease and the place, the day and the hour of the sale.
