Section 6 in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975
6. Notice of sale of lease.
- Before the lease hold is sold in public auction under sub-section (2) of Section 10 of the Act.(a)the Tahsildar shall cause a notice published at least fifteen days in advance of the date fixed for the sale.(b)the notice of sale shall be given wide publicity by affixing the same in the village chavidi or in a conspicuous place of the village; in the absence of the village chavidi, by affixing it on the notice board in the Office of the Tahsildar and by beat of tom-tom in the village.(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.(d)the period of lease shall not ordinarily exceed five years at a time.(e)the lessee shall pay the entire lease amount to the officer conducting the sale on the day of the sale.
