Section 2(1)(c) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987

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State of Andhra Pradesh - Subsection

Section 2(1)(c) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987

(c)the revenue assessed on the property relating to the proposed transaction by way of land revenue, cess, quit-rent ground rent, property tax, and the like;

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State of Andhra Pradesh - Subsection

Section 2(1)(c) in Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987